Kotak Mahindra Bank Ltd vs Shahid Khan And Anr
2023 Latest Caselaw 1034 Cal/2

ODC-9
                                   ORDER SHEET

                                   EC/379/2022

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

                          KOTAK MAHINDRA BANK LTD.
                                     VS
                            SHAHID KHAN 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: There was a direction for substituted service by an order

dated 25th January, 2023.

        The award-holder files the affidavit of service today which shows that

publication has been made in one vernacular newspaper and one in English

newspaper having wide circulation at the place where the respondent resides

and/or carries on business.

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 eight 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 an affidavit of service on the returnable date.

Let this matter appear eight weeks hence.

(SHEKHAR B. SARAF, J.)

R.Bhar