Kotak Mahindra Bank Ltd vs Debjyoti Pramanick And Anr
2022 Latest Caselaw 1487 Cal/2

OD-10
                                  ORDER SHEET

                                  EC/267/2020

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

                         KOTAK MAHINDRA BANK LTD.
                                    VS
                        DEBJYOTI PRAMANICK AND ANR.


   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 25th April, 2022

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Jishnujit Roy, Adv.

Mr. Altamash Alim, Adv.

The Court: The judgment-debtor no.1 files his affidavit of assets and

submits that none of the assets are within the jurisdiction of this Court. He

seeks leave to file appropriate application, if so advised. Such leave is granted.

Service is still not complete upon the judgment-debtor no.2 and

accordingly time to file affidavit of assets with regard to judgment-debtor no.2

is extended by six weeks.

Matter is made returnable six weeks hence.

Judgment-debtor no.1 should be present for examination on that date.

(SHEKHAR B. SARAF, J.)

R.Bhar