Kotak Mahindra Bank Ltd vs Mahendra Rai And Anr
2023 Latest Caselaw 1032 Cal/2

ODC-10
                                   ORDER SHEET

                                   EC/380/2022

                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               (Commercial Division)

                           KOTAK MAHINDRA BANK LTD.
                                      VS
                            MAHENDRA RAI AND ANR.


   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF
   Date : 24th April, 2023
                                                                        Appearance:
                                                           Ms. Shrayashee Das, Adv.
                                                              ...for the award-holder


         The Court: It appears that service is not clear on the respondents.

Accordingly, let there be substituted service by way of publishing an

advertisement in two newspapers, one in a vernacular daily and one in an

English newspaper of wide circulation in the local jurisdiction where the

judgment-debtors reside.

Let such publication be completed by a period of 12 weeks from date.

The matter is made returnable after 12 weeks.

(SHEKHAR B. SARAF, J.)

R.Bhar