Kotak Mahindra Bank Ltd vs Saumya Mining Limited And Anr
2023 Latest Caselaw 3268 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Saumya Mining Limited And Anr on 1 December, 2023

Author: Moushumi Bhattacharya

Bench: Moushumi Bhattacharya

OD-2
                               ORDER SHEET

                                EC/174/2020
                        IA NO: GA/1/2021, GA/2/2022

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


                      KOTAK MAHINDRA BANK LTD.
                                 VS
                    SAUMYA MINING LIMITED AND ANR.

  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 1st December, 2023.

Appearance:

Mr. Swatarup Banerjee, Adv.

Ms. Shrayashee Das, Adv.

Mr. Himanshu Bhawsinghka, Adv.

...for the award-holder

Mr. Rohit Das, Adv.

Ms. Kishwar Rahaman, Adv.

Ms. Sristi Roy, Adv.

...for the award-debtors

The Court:- The examination of the judgment-debtor no.2 will continue

on 5th January, 2024.

The judgment-debtor shall produce the two settlement agreements

including the one for Rs.18.48 crores, the leave and licence agreement and the

payments made to ICICI Bank on 26th October, 2022 in one of the two

settlements. The deponent will also produce the bank details which would

show that payments were made in relation to both the settlements on the next

date. These documents will be produced by 21st December, 2023.

The deponent will also produce any letter written to SREI with regard to

the leave and licence agreement.

List this matter on 5th January, 2024.

(MOUSHUMI BHATTACHARYA, J.)

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