Kotak Mahindra Bank Limited vs Md Iqbal And Anr
2023 Latest Caselaw 2319 Cal/2

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

                                  EC/478/2019
                      IA NO: GA/1/2020(Old No:GA/604/2020)

                         KOTAK MAHINDRA BANK LIMITED
                                     VS
                              MD IQBAL AND ANR.


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 25TH August, 2023.

Appearance:

Ms. S. Das, Adv.

Mr. Asit Hussain, Sr. Adv.

Ms. Sujata Choudhury, Adv.

The Court: The matter is treated on the Day's List. The judgment debtor is

produced under arrest. It is submitted on behalf of the judgment debtor that the

Affidavit of Assets would be filed by the returnable date.

Let this matter appear on 1 September, 2023.

In the meantime, the warrant of arrest shall remain stayed. In default of

aforesaid directions, appropriate orders would be passed on the returnable date.

The judgment debtor is also directed to try to amicably resolve their disputes with

the award holder.

The presence of the concerned Police Officials is noted and dispensed with.

The Warrant of Arrest in respect of both the judgment debtors shall remain stayed

for the present.

(RAVI KRISHAN KAPUR, J.)

SK.