Kotak Mahindra Bank Ltd vs Saisree Engineers Private ...
2022 Latest Caselaw 868 Cal/2

ODC-24
                                 EC/315/2021
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                ORIGINAL SIDE
                            [COMMERCIAL DIVISION]




                         KOTAK MAHINDRA BANK LTD.
                                    VS
                 SAISREE ENGINEERS PRIVATE LIMITED AND ANR



      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 14th March, 2022.

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Jishnujit Roy, Adv.

Mr. Sananda Ganguli, Adv.

Mr. Guddu Singh, Adv.

Mr. S. Roy, Adv.

The Court : The judgment debtor no. 1 is represented. An accommodation

is prayed for on behalf of the judgment debtor no. 1 to file their Affidavit-of-

Assets in terms of the order dated 7 February, 2022.

In the meantime, the judgment debtors are directed to file their Affidavit-of-

Assets and to serve a copy of the same on the Advocates on behalf of the award-

holder.

Let this matter appear on 22 March, 2022.

(RAVI KRISHAN KAPUR, J.) SK.