Idfc First Bank Limited vs Kusari Enterprises And Ors
2022 Latest Caselaw 471 Cal/2

OD-18
                                    ORDER SHEET
                          IN THE HIGH COURT AT CALCUTTA
                                 Original Jurisdiction
                                   ORIGINAL SIDE
                                [Via Video Conference]

                                      EC/389/2021

                             IDFC FIRST BANK LIMITED
                                        VS
                           KUSARI ENTERPRISES AND ORS.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 14th February, 2022 Appearance:

Mr. Debashis Sinha, Adv.

Mr. Arijit Chatterjee, Adv.

Mr. Mohit Gupta, Adv.

Ms. S. Dhar, Adv.

Ms. Tutul Das Singh, Adv.

Ms. Pooja Sett, Adv.

Mr. Ranjit Singh, Adv.

The Court: The Affidavit of Assets filed on behalf of the judgment-debtors be kept

with the records. The copies of the said affidavits are served on the decree-holder in

Court. The decree-holder prays for time to take instructions in this matter.

Let this matter appear on 22nd February, 2022.

It is submitted on behalf of the judgment-debtors that this matter pertains to the

Commercial Division of this Court.

The decree-holder is directed to take instructions on this aspect.

(RAVI KRISHAN KAPUR, J.)

S.Bag