Kotak Mahindra Bank Ltd vs Mohan Chourasia & Ors
2021 Latest Caselaw 988 Cal/2

OD-22

                                 EC/284/2018
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Via Video Conference)



                        KOTAK MAHINDRA BANK LTD.
                                  Versus
                          MOHAN CHOURASIA & ORS.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 20th September, 2021.

Appearance:-

Mr.Abhishek Bhattacharjee, Adv.

..for the decree-holder

The Court : None appears on behalf of the judgment-debtors nor is any

accommodation prayed for on their behalf.

The decree-holder is represented.

Let this matter appear in the monthly list of December, 2021. In the

meantime, the decree-holder is directed to serve a notice on the judgment-

debtors informing them of the returnable date.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh