Kotak Mahindra Bank Ltd vs Dilip Mondal & Anr
2023 Latest Caselaw 1856 Cal/2

OD-72

                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE

                                  EC/464/2018

                           KOTAK MAHINDRA BANK LTD
                                     VS
                             DILIP MONDAL & ANR.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 3rd August, 2023.

The Court:- None appears on behalf of the judgment-debtor no. 2 nor is

any adjournment prayed for on their behalf.

It is submitted on behalf of the award-holder that the judgment-debtor no.

1 is already under arrest and is serving sentence in connection with a

proceeding under the NDPS Act.

In such circumstances, let this matter appear on 23rd August, 2023.

In the meantime, the award-holder is directed to serve a notice on the

Advocates who are appearing on behalf of the judgment-debtor no. 2 as well as

the judgment no. 2 and file an Affidavit of Service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Bag