Kotak Mahindra Bank Limited vs Shyamal Paul And Anr
2022 Latest Caselaw 2586 Cal/2

Citation : 2022 Latest Caselaw 2586 Cal/2
Judgement Date : 27 September, 2022

Calcutta High Court

Kotak Mahindra Bank Limited vs Shyamal Paul And Anr on 27 September, 2022

OD 9

                               ORDER SHEET
                                EC/547/2019
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE


                         KOTAK MAHINDRA BANK LIMITED
                                     VS
                            SHYAMAL PAUL AND ANR.


    BEFORE:
    The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 27th September, 2022.

The Court: The Department is directed to effect service of a notice on the

judgment-debtors in terms of Order 21 Rule 22(1) of the Code of Civil Procedure,

1908.

The Department is also directed to file a report on the returnable date.

The matter is made returnable two weeks after vacation.

(SHEKHAR B. SARAF, J.)

B.Pal

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