Kotak Mahindra Bank Ltd vs Mithilesh Shaw & Anr
2023 Latest Caselaw 2098 Cal/2

OD-20
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                ORIGINAL SIDE

                                   EC/15/2019
                            KOTAK MAHINDRA BANK LTD
                                       VS
                             MITHILESH SHAW & ANR.


   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 17th August, 2023

Appearance:

Mr. Sariiful Haque, Adv.

...for the decree-holder.

The Court: This is an application for execution of an award dated 30 May, 2018.

By the award, the judgment-debtors have been directed to pay a sum of

Rs.16,12,879.24.

Diverse orders have been passed from time to time.

The secured asset is not also traceable.

None appears on behalf of the judgment-debtors nor is any adjournment prayed for

on their behalf.

In such circumstances, let there be an order in terms of prayer (h) of the Tabular

Statement.

The judgment-debtors are directed to file their Affidavit of Assets in terms of

Order XXI Rule 41(2) of the Code of Civil Procedure in Form No. 16A of Appendix-E of

the Code of Civil Procedure, 1908 within a period of four weeks from date.

Let this matter appear in the Monthly List of October, 2023.

The decree-holder is directed to communicate the passing of this order to all the

judgment-debtors and file an Affidavit of Service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

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