Kotak Mahindra Bank Ltd vs Sanjay Singh And Ors
2021 Latest Caselaw 819 Cal/2

OD - 7
                                  EC 88 OF 2016
                       IA NO.GA/3/2020 (Old No.GA/718/2020)

                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE


                            KOTAK MAHINDRA BANK LTD.
                                        Vs
                              SANJAY SINGH AND ORS.


    BEFORE:
    The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 14th September, 2021.

Appearance:

Mr. Shrayashee Das, Mr. Jishnujit Roy, Advs., for the decree-holder.

The Court: It is submitted on behalf of the decree-holder that there has

been no compliance with the order dated 5th June, 2018 by the judgment-

debtors.

Let this matter appear in the Monthly List of November, 2021. In the

meantime, the judgment-debtors are directed to comply with the order dated 5th

June, 2018 and file their affidavits of assets in Form 16A of Appendix E of the

Code of Civil Procedure, 1908 on the returnable date.

The decree-holder is directed to inform the judgment-debtors and file

affidavit of service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Das/D,Ghosh