Kotak Mahindra Bank Ltd vs Deepak Kumar Patra And Anr
2022 Latest Caselaw 2337 Cal/2

ODC 23

                               ORDER SHEET
                                EC/289/2022
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                           COMMERCIAL DIVISION


                        KOTAK MAHINDRA BANK LTD.
                                   VS
                       DEEPAK KUMAR PATRA AND ANR.



  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 5th September, 2022.

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Jishnujit Roy, Adv.

The Court: This is an application for enforcement of an award dated 30th

September, 2020. The award is for a sum of Rs.12,90,888/-. It is submitted on

behalf of the decree-holder that the award has become final, binding and

enforceable and remained unsatisfied till date.

In view of the aforesaid, let there be an order in terms of prayer (a) of the

Tabular Statement.

The judgment-debtors are directed to file their Affidavit of Assets within a

period of four weeks from date.

It is made clear that in default of filing of such Affidavit of Assets,

appropriate orders for issuance of warrant of arrest would be issued against the

judgment-debtors.

None appears on behalf of the judgment-debtors nor is any accommodation

sought for on their behalf.

The decree-holder is directed to effect service on the judgment-debtors and

file affidavit of service on the returnable date.

Let this matter appear sixteen weeks hence.

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