Kotak Mahindra Bank Limited vs Baahubali Ferro Tech And Power ...
2023 Latest Caselaw 2431 Cal/2

OD - 62

                             ORDER SHEET
                    IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Jurisdiction
                             ORIGINAL SIDE

                               EC/520/2013

                    KOTAK MAHINDRA BANK LIMITED
                                VS
          BAAHUBALI FERRO TECH AND POWER PVT. LTD. AND ANR


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 31st August, 2023.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. D. N. Sharma, Adv.

The Court : It is submitted on behalf of the parties that in an appeal

preferred against the order dated 14th August, 2023, the Hon'ble Division

Bench has been pleased to dispense with the appearance of the judgment

debtor no.2 in terms of the order dated 23rd August, 2023 for the day.

Affidavit-of-Assets filed by the judgment debtor no.2 is placed before

this Court and be kept with the records.

Having considered the Affidavit-of-Assets filed by the judgment debtor

no.2., the judgment debtor no.2 is directed to produce his balance sheet,

bank statements of all the accounts mentioned in paragraph 10.(a), full

details of all stocks and shares and mutual funds as enumerated in

paragraph 10.(b), particulars of Life & Endowment Policies reflected in

paragraph 10.(c), the remuneration that the judgment debtor is receiving as

directors of the companies, particulars whereof appear at paragraph 5, the

26 AS Statement of the judgment debtor no.2 for the financial year ending in

March, 2022-2023.

List this matter under the heading 'For Examination of Judgment

Debtor' on 5 September, 2023 at 2.00 p.m.

In default of furnishing the aforesaid documents, appropriate orders

would be passed on the returnable date.

(RAVI KRISHAN KAPUR, J.)

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