Kotak Mahindra Bank Ltd vs Chhedi Sahani And Anr
2023 Latest Caselaw 3280 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Chhedi Sahani And Anr on 1 December, 2023

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-19
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                 ORIGINAL SIDE


                                   EC/438/2015


                           KOTAK MAHINDRA BANK LTD.
                                      VS
                            CHHEDI SAHANI AND ANR.


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 1st December, 2023.

Appearance:

Ms. Shrayshee Das, Adv.

Mr. Himanshu Bhawsinghka, Adv.

...for award holder.

Mr. Arijit Basu, Adv.

...for judgment debtor.

The Court : The Report filed by the Receiver be kept with the records. The

Receiver is directed to circulate a copy of the Report on all the parties.

It is submitted that the judgment debtor has made false statements during

the deposition in respect of the whereabouts of the subject vehicle.

In such circumstances, liberty is granted to the award holder to file an

appropriate application if so advised.

Let this matter appear in the Monthly List of January, 2024.

(RAVI KRISHAN KAPUR, J.)

SK.