Kotak Mahindra Bank Ltd vs Chandra Kishor Saw & Anr
2022 Latest Caselaw 1329 Cal/2

Citation : 2022 Latest Caselaw 1329 Cal/2
Judgement Date : 8 April, 2022

Calcutta High Court

Kotak Mahindra Bank Ltd vs Chandra Kishor Saw & Anr on 8 April, 2022

OD-10
                                  ORDER SHEET

                                 EC/416/2013
                    IA NO: GA/1/2017(Old No:GA/2509/2017),
                        GA/2/2020(Old No:GA/703/2020)

                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE

                          KOTAK MAHINDRA BANK LTD.
                                     VS
                          CHANDRA KISHOR SAW & ANR.


   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 8th April, 2022

The Court: The judgment-debtor no.1 is present for examination.

However, the award-holder has sought an adjournment in the matter today.

In light of the same, the matter is adjourned to May 13, 2022.

The judgment-debtor no.1 is directed to remain present on the

returnable date.

(SHEKHAR B. SARAF, J.)

R.Bhar

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