Kotak Mahindra Bank Ltd vs Arif Hossain Mallik & Anr
2023 Latest Caselaw 3408 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Arif Hossain Mallik & Anr on 12 December, 2023

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-2
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE

                                EC/481/2014
                    IA NO: GA/2/2020(Old No:GA/638/2020)

                          KOTAK MAHINDRA BANK LTD.
                                     VS
                          ARIF HOSSAIN MALLIK & ANR

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 12th December, 2023.

Appearance:

Ms. Shrayashee Das, Adv.

Mr. H. Bhowsinghka, Adv.

Mr. R. K. thakuar, Adv.

...for the award-holder

Mr. Pratip Mukherjee, Adv.

...for the judgment-debtor no. 1

Ms. A. Chakraborty, Adv.

...for the State

The Court : The presence of the State is noted and dispensed with for the

time being.

It is submitted on behalf of the award-holder that the order dated 7th

December, 2023, the award-debtors have paid a sum of Rs.30,000/- and a

further sum of Rs.15,000/- would be paid within the course of this week.

At the instance of the parties, let this matter appear on 20th December,

2023.

The parties are also directed to file their Terms of Settlement by the

returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Bag