Kotak Mahindra Bank Ltd vs Nathu Ram And Anr
2022 Latest Caselaw 116 Cal/2

ODC-20
                                 ORDER SHEET

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

                                 EC/343/2021

                           KOTAK MAHINDRA BANK LTD.
                                    Versus
                              NATHU RAM 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. It appears from the said Report that insofar as judgment-debtor no.1 is

concerned, service has been effected. As far as the judgment-debtor no.2 is

concerned, the same has returned on the ground of 'Insufficient Address'.

In view of the aforesaid, the judgment-debtor no.1 is directed to file an

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-debtor no.1.

The petitioner is directed to effect fresh service on the judgment-debtor

no.2 and file an Affidavit-of-Service on the returnable date.

Let this matter appear on 21st February, 2022.

(RAVI KRISHAN KAPUR, J.)

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