Kotak Mahindra Bank Ltd vs Ronit Nirman Private Limited & Ors
2022 Latest Caselaw 882 Cal/2

OD-15

                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE
                                (Via Video Conference)

                                    EC/642/2018

                          KOTAK MAHINDRA BANK LTD.
                                      VS
                      RONIT NIRMAN PRIVATE LIMITED & ORS.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 15th March, 2022.

Appearance:

Ms. Shreyashee Das, Adv.

Mr. Priyankar Saha, Adv.

The Court:- The Affidavit of Assets filed on behalf of the judgment debtor

no. 3 be kept with the records. A copy of the same is served on the award-holder

in Court. Liberty is granted to the judgment-debtor nos. 1 and 2 to file their

Affidavit of Assets within a period of two weeks from date.

Let this matter appear on 13 April, 2022.

(RAVI KRISHAN KAPUR, J.)

TO