Kotak Mahindra Bank Limited vs Rajesh Singh And Ors
2023 Latest Caselaw 2178 Cal/2

OD-23
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE


                                  EC/523/2019


                       KOTAK MAHINDRA BANK LIMITED
                                    VS
                          RAJESH SINGH AND ORS.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 21st August, 2023.

Appearance:

Ms. S. Das, Adv.

The Court : The judgment debtor remains unrepresented despite an

undertaking given to Court. There has been no compliance with the earlier

orders of Court and no Affidavit of Assets have been filed till date.

As a last chance, let this matter appear on 24 August, 2023. In the

meantime, the award holder is directed to serve a notice on Mr. Sourav Pal,

Advocate who had represented the judgment debtor on 20 July, 2023.

(RAVI KRISHAN KAPUR, J.)

SK.