Axis Bank Ltd vs Xclusive Inn Pvt. Ltd. & Anr
2021 Latest Caselaw 892 Cal/2

OD-29
                                 EC/321/2018
                   IA NO: GA/1/2020 (Old No: GA/10/2020)
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Via Video Conference)


                              AXIS BANK LTD.
                                   Versus
                        XCLUSIVE INN PVT. LTD. & ANR.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 17th September, 2021.

Appearance:-

Mr.Paritosh Singh, Adv.

Mr.Joydeep Roy, Adv.

The Court : The Report filed on behalf of the Receiver be kept with the

records. The Receiver is directed to circulate a copy of the Report on all the

parties. The decree-holder is also directed to serve a notice on the Advocate

appearing on behalf of the judgment-debtors and the judgment-debtors

informing them of the returnable date.

The judgment-debtors are directed to serve a copy of the Affidavit of

Assets affirmed on 20 January 2020 on the decree-holder prior the returnable

date.

This matter is made returnable on 29 September 2021.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh