Kotak Mahindra Bank Ltd vs Balkar Singh And Anr
2022 Latest Caselaw 588 Cal/2

ODC-21

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


                                   EC/344/2021


                          KOTAK MAHINDRA BANK LTD.
                                      VS
                            BALKAR 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:- It is submitted on behalf of the decree-holder, that they have

been unable to effect service on the judgment-debtors.

In view of the aforesaid, let this matter appear on 15 th March, 2022.

In the meantime, the decree-holder is directed to take steps to effect

service on the judgment-debtors.

(RAVI KRISHAN KAPUR, J.)

TO