Kotak Mahindra Bank Ltd vs Somesh Kumar And Anr
2022 Latest Caselaw 586 Cal/2

ODC-19

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


                                  EC/342/2021


                         KOTAK MAHINDRA BANK LTD.
                                    VS
                          SOMESH KUMAR AND ANR.



  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 21st February, 2022.

Appearance:

Ms. Shreyashee Das, Adv.

...for the decree-holder

The Court:- None appears on behalf of the judgment-debtors nor is any

accommodation prayed for on their behalf. By an order dated 18 th January, 2022

the judgment-debtors were directed to file their Affidavit of Assets.

It is submitted on behalf of the decree-holder that notwithstanding the

directions of Court the judgment-debtors have failed to file their Affidavit of

Assets.

The Affidavit of Service filed on behalf of the decree-holder be kept with the

records. It appears from the Affidavit that, service has been effected on the

judgment-debtor no. 1. Liberty is granted to the decree holder to effect service on

the judgment-debtor no. 2.

In the meantime, the time to file the Affidavit of Assets by the judgment

debtors is extended by a period of four weeks from date.

Let this matter appear on 22nd March, 2022.

In the meantime, the decree-holder is directed to effect service of a notice

forthwith on all the judgment-debtors and file an affidavit of service on the

returnable date.

(RAVI KRISHAN KAPUR, J.)

TO