Kotak Mahindra Bank Limited vs Soumendra Mishra And Ors
2023 Latest Caselaw 2257 Cal/2

OD-5
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE



                                 EC/28/2019


                      KOTAK MAHINDRA BANK LIMITED
                                  VS
                       SOUMENDRA MISHRA AND ORS.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 23rd August, 2023.

Appearance:

Mr. Amritam Mandal, Adv.

Mr. Sourav Paul, Adv.

Ms. Shipra Naskar, Adv.

Mr. Siddhartha Roy, Adv.

The Court : Affidavit of Assets filed by the judgment debtor no. 2 be kept

with the records. A copy of the same is furnished to the award holder. In view of

the fact that the judgment debtor no. 2 has filed their Affidavit of Assets though

belatedly, the warrant of arrest in respect of the judgment debtor no. 2 shall

remain stayed.

Let this matter appear on 1 September, 2023 for further orders.

(RAVI KRISHAN KAPUR, J.)

SK.