Kotak Mahindra Bank Ltd vs Mrs. Raj Kumari Singh And Anr
2023 Latest Caselaw 2076 Cal/2

OD-7

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

                                   EC/335/2012

                         KOTAK MAHINDRA BANK LTD.
                                    VS
                       MRS. RAJ KUMARI SINGH AND ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 16th August, 2023.

Appearance:

Mr. A. Poddar, Adv.

Mr. D. K. Gupta, Adv.

...for the judgment-debtors

The Court : The judgment-debtor no. 1 is examined in part. The award-

holder is directed to furnish particulars of the amounts which they have been

received from the sale of the subject asset in writing within the course of the day.

List this matter for hearing on 29th August, 2023.

In the meantime, the judgment-debtors are directed to take instructions in

respect of any proposal to satisfy the decretal dues.

(RAVI KRISHAN KAPUR, J.)

S.Bag