Kotak Mahindra Bank Ltd vs Balkar Singh And Anr
2022 Latest Caselaw 115 Cal/2

ODC-21
                                  ORDER SHEET

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

                                 EC/344/2021

                           KOTAK MAHINDRA BANK LTD.
                                     Versus
                             BALKAR SINGH 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.

Pursuant to an order dated 15th December, 2021, the Department has filed

a Report which reflects that the judgment-debtors have been served a copy of the

execution application.

In view of the aforesaid, there shall be an order in terms of prayer (a) of the

Tabular Statement.

The judgment-debtors are directed to file their Affidavit of Assets within a

period of four weeks from date. In default of filing of such Affidavit of Assets,

appropriate orders for warrant of arrest would be issued against the judgment-

debtors.

Let this matter appear on 21st February, 2022.

(RAVI KRISHAN KAPUR, J.)

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