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Indusind Bank Limited vs Dilip Choudhury And Anr
2023 Latest Caselaw 2164 Cal/2

Citation : 2023 Latest Caselaw 2164 Cal/2
Judgement Date : 21 August, 2023

Calcutta High Court
Indusind Bank Limited vs Dilip Choudhury And Anr on 21 August, 2023
 OD-9-20
                   IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                             ORIGINAL SIDE


                             EC/1095/2015
IA NO: GA/2/2019(Old No:GA/1843/2019), GA/3/2023, GA/4/2023, GA/5/2023


                       INDUSIND BANK LIMITED
                                VS
                     DILIP CHOUDHURY AND ANR.

                            EC/1096/2015

                       INDUSIND BANK LIMITED
                                 VS
                       DILIP CHOUDHURY & ANR.

                            EC/1097/2015

                       INDUSIND BANK LIMITED
                                 VS
                       DILIP CHOUDHURY & ANR.

                            EC/1100/2015

                       INDUSIND BANK LIMITED
                                 VS
                       DILIP CHOUDHURY & ANR.

                            EC/1101/2015

                       INDUSIND BANK LIMITED
                                 VS
                       DILIP CHOUDHURY & ANR.

                            EC/1102/2015

                       INDUSIND BANK LIMITED
                                 VS
                       DILIP CHOUDHURY & ANR.

                            EC/1103/2015

                       INDUSIND BANK LIMITED
                                 VS
                       DILIP CHOUDHURY & ANR.

                            EC/1104/2015
                                     2

                      INDUSIND BANK LIMITED
                                VS
                      DILIP CHOUDHURY & ANR.


                            EC/1105/2015

                      INDUSIND BANK LIMITED
                                VS
                      DILIP CHOUDHURY & ANR.

                            EC/1106/2015

                      INDUSIND BANK LIMITED
                                VS
                      DILIP CHOUDHURY & ANR.

                            EC/1107/2015

                      INDUSIND BANK LIMITED
                                VS
                      DILIP CHOUDHURY & ANR.

                            EC/1108/2015

                      INDUSIND BANK LIMITED
                                VS
                      DILIP CHOUDHURY & ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 21st August, 2023.

Appearance:

Mr. Pratip Mukherjee, Adv.

Mr. Sayak Ranjan Ganguly, Adv.

Ms. Srijani Ghosh, Adv.

Mr. S. Sengupta, Adv.

Mr. Balarko Sen, Adv.

Mr. S. Chowdhury, Adv.

Mr. Nilanjan Bhattacharjee, Adv.

Mr. Souri Ghosahl, Adv.

The Court : The judgment debtor is examined in part. During the course

of examination the judgment debtor undertakes to provide the Income Tax

Returns for the years 2015 to 2019 and the bank statements of the accounts

referred to in the Affidavit of Assets as well as those of his wife the judgment

debtor no. 2 and also their respective PAN details.

The Advocate appearing on behalf of the judgment debtor seeks an

adjournment to take instructions as to what payment can be made immediately

to the decree holder in terms of the order dated 28 March, 2023.

The Department is directed to produce all the records of this proceeding

on the returnable date.

The aforesaid documents must be produced on 24 August, 2023. Let this

matter appear on 28 August, 2023.

(RAVI KRISHAN KAPUR, J.)

SK.

 
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