Kotak Mahindra Bank Ltd vs Gurmeet Singh And Anr
2022 Latest Caselaw 587 Cal/2

ODC-17

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

                                   EC/340/2021

                        KOTAK MAHINDRA BANK LTD.
                                   VS
                         GURMEET SINGH 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. It is submitted on behalf of the

decree-holder that despite several attempts they have been unable to serve the

judgment-debtors.

In this connection, an Affidavit of Service filed on behalf of the decree-

holder be kept with the records.

In view of the fact that the decree-holder has been unable to effect service

on the judgment-debtors, let there be substituted service by way of publishing

an advertisement in two newspapers, one in a vernacular daily and one in an

English newspaper of wide circulation in the local jurisdiction where the

judgment-debtors reside.

Let this matter appear on 21st March, 2022.

The decree-holder is also directed to file an Affidavit of Service on the

returnable date.

(RAVI KRISHAN KAPUR, J.)

TO