Hdfc Bank Limited vs Md. Tahir Hossain & Anr
2023 Latest Caselaw 2415 Cal/2

OD-54 & 55

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

                                 EC/534/2015

                            HDFC BANK LIMITED
                                    VS
                         MD. TAHIR HOSSAIN & ANR.

                                 EC/673/2015

                              HDFC BANK LIMITED
                                     VS
                              ROHAN BHARDWAJ


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 31st August, 2023.

Appearance;

Mr. Anuj Singh, Adv.

Ms. N. Singh, Adv.

Ms. R. Singh, Adv.

Mr. A. K. Singh, Adv.

The Court: Affidavit of Service filed on behalf of the award-holder be

kept with the records.

None appears on behalf of the judgment-debtor nor is any

adjournment prayed for on their behalf.

The Receiver is present. The Receiver shall be paid a remuneration of

2500 gms. The Receiver stands discharged for the present.

At the instance of the award-holder, let these matters appear in the

Monthly List of October, 2023.

In the meantime, the award-holder is directed to take instructions.

The Receiver is also directed to circulate a copy of the Report to all the

parties upon request.

(RAVI KRISHAN KAPUR, J.)

S.Bag