Kotak Mahindra Bank Ltd vs Shivaji Singh & Anr
2021 Latest Caselaw 991 Cal/2

OD-15
                                    EC/432/2018
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE


                            KOTAK MAHINDRA BANK LTD.
                                        VS
                               SHIVAJI SINGH & ANR.


     BEFORE:
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 21st September, 2021.

Appearance:

Ms. Shrayashee Das, Adv.

The Court: The decree-holder is represented. It is submitted on

behalf of the decree holder that notwithstanding an earlier direction for filing

of Affidavit of Assets, the judgment debtors have failed and neglected to file

the Affidavit of Assets.

The decree-holder is directed to inform the judgment debtors of the

returnable date and file their affidavit of service by the returnable date.

As a last opportunity, the judgment debtors are directed to comply

with the directions dated January 29, 2019 and file their Affidavit of Assets

in terms thereof. In default, appropriate orders of arrest would be issued

against the judgment debtors.

List this matter in the monthly list of December 2021.

(RAVI KRISHAN KAPUR, J.) SK