Kotak Mahindra Bank Ltd vs Bimla Devi Agarwal And Anr
2022 Latest Caselaw 143 Cal/2

ODC-12
                                 EC 9 of 2022
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                ORIGINAL SIDE


                         KOTAK MAHINDRA BANK LTD.
                                   VERSUS
                        BIMLA DEVI AGARWAL AND ANR.



  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 19th January, 2022.

APPEARANCE:

Ms. Shreyashee Das,Adv.

The Court :-This is an application for amendment of an award dated 4 th

September, 2017. The award-holder prays for an order to cure certain formal

defects in the Tabular Statement.

Leave is granted to the award-holder to make necessary corrections to the

Tabular Statement.

It is submitted on behalf of the decree-holder that by an order dated 6 th

March, 2020, an earlier execution petition had been withdrawn.

In view of the aforesaid, let there 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 the 24th of February, 2022.

The award-holder is directed to serve a copy of the amended Tabular

statement on the judgment-debtors prior to the returnable date and file an

affidavit of service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

s.chandra