Kotak Mahindra Bank Limited vs Suraj Singh Kalikotay And Ors
2023 Latest Caselaw 2053 Cal/2

O-269
                                   ORDER SHEET

                                    EC/175/2013

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


                         KOTAK MAHINDRA BANK LIMITED
                                      VS
                        SURAJ SINGH KALIKOTAY AND ORS.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 14th August, 2023.

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

filing of Affidavit of Assets, the judgment-debtor is not available for

examination.

Let this matter appear on 29th August, 2023 under the heading

"Examination of Judgment-Debtors".

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

judgment-debtors as well as the Advocates who were appearing on their behalf.

In default of appearance, appropriate orders of warrant of arrest will be

passed against the judgment-debtors.

Affidavit of service to be filed by the award-holder on the returnable date.

(RAVI KRISHAN KAPUR, J.)

R.Bhar