Idfc Furst Bank Limited vs Mr. Prasanta Kumar Bhartia And Anr
2022 Latest Caselaw 546 Cal/2

OD-14
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Via Video Conference)

                                 EC/243/2020

                         IDFC FURST BANK LIMITED
                                   VS
                  MR. PRASANTA KUMAR BHARTIA AND ANR.


     BEFORE:
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR
     Date : 17th February, 2022.

                                                                             Appearance:
                                                              Mr. Tutul Das Singh, Adv.
                                                                     Ms. Pooja Sett, Adv.
                                                                  Mr. Ranjit Singh, Adv.
                                                                 ...for the decree-holder

                                                       Mr. Sayan Chattopadhyay, Adv.
                                                                  Ms. Payel Shome, Adv.
                                                            Mr. Steven S. Biswas, Adv.
                                                              Mr. S. Bhattacharya, Adv.
                                                             ...for the judgment-debtors

       The Court:- The judgment-debtors are represented and prays for time to

take instructions insofar as the mode and manner in which the principal dues of

the respondent Bank can be paid off. The award-holder is also directed to take

instructions insofar as the contention of the judgment-debtors are concerned

pertaining to the award being passed in respect of the entire premises whereas

only one flat of the building has been mortgaged as security.

Let this matter appear on 9 March, 2022.

(RAVI KRISHAN KAPUR, J.)

TO