Kotak Mahindra Bank Limited vs Nathu Ram & Anr
2022 Latest Caselaw 2336 Cal/2

Unlisted

                               ORDER SHEET
                                EC/343/2021
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                           COMMERCIAL DIVISION

                        KOTAK MAHINDRA BANK LIMITED
                                    VS
                             NATHU RAM & ANR.


    BEFORE:
    The Hon'ble JUSTICE SHEKHAR B. SARAF
    Date: 5th September, 2022.



                                                                        Appearance:
                                                              Mr. Jishnujit Roy, Adv.
                                                              ...for the award-holder

                                                         Mr. Ayan Kumar Boral, Adv.
                                                               Mr. Ajay Mishra, Adv.
                                                           Mr. Shamim Ahmed, Adv.
                                                          ...for the judgment-debtors

        The Court: Mr. Nathu Ram has been produced in Court today. He has

deposed and submitted that he shall file his affidavit of assets in Form No.16 A,

Appendix-E of the Code of Civil Procedure, 1908 by 7th November, 2022.

Accordingly, the deponent is discharged from the custody of this Court.

        Matter to appear on 11th November, 2022 for examination of the judgment-

debtors. He is directed to be present on that date.

        Leave granted to the counsel appearing on behalf of the respondent to file

vakalatnama within a week from date.

(SHEKHAR B. SARAF, J.) B.Pal