Kotak Mahindra Bank Ltd vs Unitex Apparels Pvt. Ltd. And Ors
2021 Latest Caselaw 996 Cal/2

OD-7
                                     EC/412/2018
                          IN THE HIGH COURT AT CALCUTTA
                           Ordinary Original Civil Jurisdiction
                                    ORIGINAL SIDE


                            KOTAK MAHINDRA BANK LTD
                                       VS
                        UNITEX APPARELS PVT. LTD. AND ORS


     BEFORE:
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 21st September, 2021.

Appearance:

Ms. S. Das, Adv.

The Court: The decree holder is represented. None appears on

behalf of the judgment debtor. It appears from the order dated 14 March,

2019 that the judgment debtor had sought for an opportunity to file their

Affidavit of Assets. Let this matter appear in the monthly list of November

2021.

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

judgment debtor as well as the Advocate appearing on behalf of the

judgment debtor.

The time to file the affidavit of assets is preemptorily extended till the

returnable date.

(RAVI KRISHAN KAPUR, J.)

SK