Kotak Mahindra Bank Limited vs Gi International Pvt. Ltd And Ors
2023 Latest Caselaw 2182 Cal/2

OD-21

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


                                   EC/306/2019

                         KOTAK MAHINDRA BANK LIMITED
                                     VS
                      GI INTERNATIONAL PVT. LTD AND ORS.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 21th August, 2023

Appearance:

Ms. S. Das, Adv.

Ms. Saswati Ghosh Sinha, Adv.

The Court : The judgment debtor nos. 2 and 3 are represented. It is

submitted on behalf of the judgment debtor nos.2 and 3 that they shall file their

respective Affidavit of Assets in compliance with the earlier directions of Court,

within four weeks from date of passing of this order.

In such circumstances, let this matter appear in the Monthly List of

October, 2023.

The Warrant of Arrest shall remain stayed for the present.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh