Kotak Mahindra Bank Ltd vs Saleem Ali Warsi And Anr
2022 Latest Caselaw 114 Cal/2

ODC-22
                                  ORDER SHEET

                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE

                                 EC/345/2021

                           KOTAK MAHINDRA BANK LTD.
                                    Versus
                           SALEEM ALI WARSI AND ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 18th January, 2022.

[Via video conference]

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Jishnujit Roy, Adv.

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

accommodation prayed for on their behalf.

It appears from the Report filed by the Department that service could not

be effected on the judgment-debtors on the ground of 'Insufficient Address'.

The petitioner is directed to take appropriate steps for effecting fresh

service on the judgment-debtors and file an Affidavit of Service on the returnable

date.

Let this matter appear on 14th February, 2022.

(RAVI KRISHAN KAPUR, J.)

sp3