Kotak Mahindra Bank Limited vs Arjun Sharma And Anr
2023 Latest Caselaw 1871 Cal/2

Supplementary List
                                    ORDER SHEET

                                     EC/87/2023

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

                         KOTAK MAHINDRA BANK LIMITED
                                     VS
                            ARJUN SHARMA AND ANR.


BEFORE:
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
Date : 3rd August, 2023.
                                                                            Appearance:
                                                                Mr. Sariful Haque, Adv.
                                                      Mr. Abhishek Bhattacharjee, Adv.
                                                                ...for the award-holder

                                                            Mr. Debarshi Brahma, Adv.
                                                                 ...for the respondents

The Court: The judgment-debtor no.1 has been arrested today and

produced in Court.

After the preliminary examination, the judgment-debtor no.1 says that

he will file the affidavit of assets within one/two months.

Let affidavit of assets accordingly be filed within six weeks from today.

List this matter after eight weeks.

The warrant of arrest is kept in abeyance until further orders.

(MOUSHUMI BHATTACHARYA, J.)

R.Bhar