Kotak Mahindra Bank Ltd vs Ashok Kumar Tripathi
2023 Latest Caselaw 3331 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Ashok Kumar Tripathi on 5 December, 2023

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

O-221
                        IN THE HIGH COURT AT CALCUTTA
                      ORDINARY ORIGINAL CIVIL JURISDICTION
                                  ORIGINAL SIDE


                                   EC/438/2018

                           KOTAK MAHINDRA BANK LTD.
                                      VS
                             ASHOK KUMAR TRIPATHI


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 5th December, 2023.

Appearance:

Mr. Shrayashee Das, Adv.

Mr. Himanshu Bhawsinghka, Adv.

Mr. Rohan Kumar Thakur, Adv.

The Court : It is submitted on behalf of the award holder that in view of the

fact that the judgment debtor is not traceable despite earlier orders of Court, no

purpose would be served in proceeding with this execution application.

In such circumstances, EC/438/2018 stands dismissed.

Liberty is granted to the award holder to file a fresh execution application if

the circumstances so warrant in accordance with law.

Liberty is also granted to the award holder to take back a copy of the original

award after replacing of the same with a photocopy thereof.

(RAVI KRISHAN KAPUR, J.)

SK.