Kotak Mahindra Bank Ltd vs Ashis Kumar Pandey & Anr
2021 Latest Caselaw 994 Cal/2

OD-14
                                       EC/431/2018
                            IN THE HIGH COURT AT CALCUTTA
                             Ordinary Original Civil Jurisdiction
                                      ORIGINAL SIDE


                              KOTAK MAHINDRA BANK LTD.
                                         VS
                              ASHIS KUMAR PANDEY & 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 any

affidavit of assets.

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.

List this matter in the monthly list of December 2021.

(RAVI KRISHAN KAPUR, J.) SK