Kotak Mahindra Bank Limited vs Jitesh Sethi And Anr
2021 Latest Caselaw 966 Cal/2

OD-66
                                  ORDER SHEET
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              [Via Video Conference]

                                  EC/457/2019

                       KOTAK MAHINDRA BANK LIMITED
                                  Versus
                          JITESH SETHI AND ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 20th September, 2021

Appearance:

Mr. Shrayashee Das, Adv.

Mr. Jishnujit Roy, Adv.

...for the decree-holder

Mr. Sarosij Das Gupta, Adv.

Ms. Debarati Das, Adv.

...for the judgment-debtors

The Court: Mr. Das Gupta appears on behalf of the judgment-debtors and

prays for time to file the affidavit of assets in terms of the earlier orders of

Court. The time to file the affidavit of assets is extended for a period of four

weeks from date.

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

It is made clear that in default of filling of affidavit of assets, appropriate

order for warrants of arrest would be issued against the judgment-debtors.

(RAVI KRISHAN KAPUR, J.)

S.Bag/TO