Kotak Mahindra Bank Ltd vs Shyama Prasad Mitra
2023 Latest Caselaw 2040 Cal/2

O-270
                                    ORDER SHEET

                                       EC/483/2014

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


                            KOTAK MAHINDRA BANK LTD.
                                       VS
                              SHYAMA PRASAD MITRA


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 14th August, 2023.

The Court: It is submitted on behalf of the award-holder that during the

pendency of this proceeding, the judgment-debtor has expired.

In such circumstances, EC/483/2014 stands dismissed as withdrawn.

Liberty is granted to the award-holder to file a fresh execution

application on the self-same cause against the heirs and the legal

representatives of the judgment-debtor, if so advised, in accordance with law.

(RAVI KRISHAN KAPUR, J.)

R.Bhar