Kotak Mahindra Bank Ltd vs Chandra Kishor Saw & Anr
2023 Latest Caselaw 348 Cal/2

OD-21
                                  ORDER SHEET

                                 EC/416/2013
                    IA NO: GA/1/2017(Old No:GA/2509/2017),
                        GA/2/2020(Old No:GA/703/2020)

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

                         KOTAK MAHINDRA BANK LTD.
                                    VS
                         CHANDRA KISHOR SAW & ANR.


   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 3rd February, 2023

Appearance:

Ms. Shrayashee Das, Adv.

...for the award-holder

Mr. Amlan Jyoti Sengupta, Adv.

Mr. Soumen Mondal, Adv.

...for the judgment-debtors

The Court: The award-debtor is present in Court today. He submits that

he will make a payment of Rs.2 lakhs immediately within a period of three days

from date. He further submits that he shall make further payment of Rs.2

lakhs within a period of six months from date.

Accordingly, the award-debtor is directed to make the payment as

directed above.

Let this matter appear one week hence.

(SHEKHAR B. SARAF, J.)

R.Bhar