Kotak Mahindra Bank Limited vs Subir Kumar Pathak & Anr
2022 Latest Caselaw 1944 Cal/2

OD-6
                                   ORDER SHEET

                                    EC/186/2018

                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE

                         KOTAK MAHINDRA BANK LIMITED
                                     VS
                          SUBIR KUMAR PATHAK & ANR

   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 14th July, 2022 Appearance:

Mr. Abhishek Bhattacharjee, Adv.

Mr. Shibnath Bhattacharya, Adv.

...for the petitioner

The Court: Affidavit has been filed by the award-holder indicating the

substituted service in two newspaper publications.

In light of the same, the award-debtors are directed to file their affidavit

of assets in Form No.16A, Appendix-E of the Code of Civil Procedure, 1908

within six weeks from the date of communication of the order. In default of

filing of such affidavit of assets, appropriate orders for issuance of warrant of

arrest would be issued against the judgment-debtors.

Let this matter appear after eight weeks.

The decree-holder is directed to forthwith serve a notice on the judgment-

debtors and inform them of the returnable date and file an affidavit of service

in Court.

(SHEKHAR B. SARAF, J.)

R.Bhar