Kotak Mahindra Bank Ltd vs Jaymony Debnath And Ors
2022 Latest Caselaw 599 Cal/2

ODC-22

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


                                   EC/8/2022

                        KOTAK MAHINDRA BANK LTD.
                                   VS
                        JAYMONY DEBNATH AND ORS.



     BEFORE:
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 21st February, 2022.

Appearance:

Ms. Shreyashee Das, Adv.

...for the decree-holder

The Court:- It appears from the Report filed by the Department that

service has not yet been effected on the judgment debtors.

Liberty is granted to the decree-holder to take appropriate steps for

effecting service on the judgment-debtors.

Let this matter appear on 15th March, 2022.

(RAVI KRISHAN KAPUR, J.)

TO