Kotak Mahindra Bank Ltd vs Salim Javed & Anr
2023 Latest Caselaw 3288 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Salim Javed & Anr on 1 December, 2023

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

Unlisted

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


                                 EC/494/2014
                               IA NO: GA/2/2020
                           KOTAK MAHINDRA BANK LTD.
                                       VS
                              SALIM JAVED & ANR.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 1st December, 2023.

Appearance:

Ms. S. Das, Adv.

...for the decree-holder.

Mr. Farhan Ghaffar, Adv.

...for the judgment-debtors.

The Court: By consent of the parties, this matter is treated as on the day's

list.

It is submitted on behalf of both the parties that during the pendency of

this proceeding, the matter has been amicably resolved.

In such circumstances, EC/494/2014 stands dismissed. The application

being GA/2/2020 also stands dismissed.

Interim orders, if any, stand vacated.

The warrants of arrest, if any, stand discharged.

(RAVI KRISHAN KAPUR, J.)

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