Kotak Mahindra Bank Ltd vs Choudhuri Bharat Nathu And Anr
2022 Latest Caselaw 1909 Cal/2

ODC 1
                             ORDER SHEET
                              EC/5/2022
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                         COMMERCIAL DIVISION


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


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 8th July, 2022.

Appearance:

Ms. Shrayshee Das, Adv.

Mr. Jishnujit Roy, Adv.

The Court: It is submitted on behalf of the decree-holder that during he

pendency of this application, the matter has been settled between the parties.

In view of the aforesaid, EC/5/2022 stands dismissed as withdrawn.

Interim orders if any, stand vacated, warrants against the judgment debtors

stand recalled.

(SHEKHAR B. SARAF, J.)

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