Kotak Mahindra Bank Ltd vs Harbhajan Kaur And Ors
2022 Latest Caselaw 1358 Cal/2

OD-10
                                    ORDER SHEET

                                    EC/454/2019

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

                           KOTAK MAHINDRA BANK LTD.
                                      VS
                           HARBHAJAN KAUR AND ORS


   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 11th April, 2022

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Jishnujit Roy, Adv.

The Court: Affidavit of service filed be taken on record

From the affidavit of service it appears that all the judgment-debtors

have been served. Accordingly, the judgment-debtors are directed to file their

affidavit of assets within six weeks from date.

Matter is made returnable six weeks hence.

(SHEKHAR B. SARAF, J.)

R.Bhar