Kotak Mahindra Bank Ltd vs Choudhuri Bharat Nathu And Anr
2022 Latest Caselaw 628 Cal/2

ODC-12
                                       EC/5/2022
                          IN THE HIGH COURT AT CALCUTTA
                           Ordinary Original Civil Jurisdiction
                                    ORIGINAL SIDE
                                 (Via Video Conference)


                          KOTAK MAHINDRA BANK LTD.
                                     VS
                       CHOUDHURI BHARAT NATHU AND ANR.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 22nd February, 2022.

Appearance:-

Ms. S. Das, Adv.

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

with the records. None appears on behalf of the judgment-debtors nor is any

accommodation prayed for on their behalf.

By an earlier order dated 18 January 2022, the judgment debtors had

been directed to file their Affidavit of Assets. It is submitted on behalf of the

decree-holder that no Affidavit of Assets had been filed till date.

As a last chance, the time to file Affidavit of Assets is extended by a period

of two weeks from date.

A further opportunity is also granted to the judgment-debtors to file their

Affidavit of Assets by the returnable date.

The decree-holder is directed to inform the judgment-debtors of the

passing of this order forthwith and file an Affidavit of Service on the returnable

date.

The matter is made returnable on 15 March 2022.

(RAVI KRISHAN KAPUR, J.) D.Ghosh