Kotak Mahindra Bank Ltd vs Pradeep Singh & Ors
2023 Latest Caselaw 2248 Cal/2

OD-41

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

                                  EC/671/2015

                         KOTAK MAHINDRA BANK LTD.
                                    VS
                           PRADEEP SINGH & ORS.


   BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 23rd August, 2023.

The Court : It is submitted on behalf of the award-holder that

notwithstanding the order dated 1st October, 2015, the judgement-debtors

have failed to file their Affidavit of Assets.

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

In the meantime, the time to file the Affidavit of Assets is peremptorily

extended till the returnable date.

The award-holder shall communicate the passing of this order of each

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

date.

It is made clear that in default of filing of such Affidavit of Assets,

appropriate orders for warrants of arrest would be passed against the

judgment-debtors.

(RAVI KRISHAN KAPUR, J.)

S.Bag