Kotak Mahindra Bank Limited vs Swapnil Manohar Pawar And Anr
2022 Latest Caselaw 2451 Cal/2

ODC 22

                             ORDER SHEET
                              EC/314/2021
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                         COMMERCIAL DIVISION



                     KOTAK MAHINDRA BANK LIMITED
                                 VS
                    SWAPNIL MANOHAR PAWAR AND ANR.




  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 16th September, 2022.

Appearance:

Ms. Shrayashee Das, Adv.

Mr. J. Roy, Adv.

...for the petitioner

Mr. A. Sinha, Adv.

...for the judgment-debtors

The Court: Copy of the execution application be handed over to counsel

appearing on behalf of the judgment-debtors.

Mr. Swapnil Manohar Pawar 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 11th November, 2022.

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

warrant of arrest also stands discharged.

Matter to appear on 9th December, 2022 for examination of the judgment-

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

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