Kotak Mahindra Bank Ltd vs Sk. Azad & Anr
2022 Latest Caselaw 2517 Cal/2

Unlisted


                             ORDER SHEET
                              EC/208/2021
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                             ORIGINAL SIDE



                         KOTAK MAHINDRA BANK LTD.
                                    VS
                              SK. AZAD & ANR.




  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 20th September, 2022.

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Gaurav Kumar, Adv.

The Court: Mr. Amir Khan 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 within a period of eight weeks

from date. He has also undertaken to give the location details and the telephone

number details of the judgment-debtor no.1 which he should do within a period

of two weeks to the Advocate-on-Record appearing on behalf of the petitioner.

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

In light of the same, warrant of arrest issued against Mr. Amir Khan is kept

in abeyance.

Let the matter appear ten weeks hence for examination of the judgment-

debtor.

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