Kotak Mahindra Bank Limited vs Debiprasad Ghosh And Anr
2023 Latest Caselaw 249 Cal/2

ODC 28

                                ORDER SHEET
                                 EC/403/2022
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                            COMMERCIAL DIVISION

                           KOTAK MAHINDRA BANK LIMITED
                                       VS
                            DEBIPRASAD GHOSH AND ANR.


    BEFORE:
    The Hon'ble JUSTICE SHEKHAR B. SARAF
    Date: 30th January, 2023.


                                                                          Appearance:
                                                      Mr. Shibnath Bhattacharya, Adv.
                                                      Mr. Abhishek Bhattacharjee, Adv.
                                                                ...for the award-holder

           The Court: Affidavit of service filed in Court be taken on record. None

    appears on behalf of the respondents in spite of service.

The award debtors are directed to file their affidavit of assets in Form

No.16A, Appendix E of the Code of Civil Procedure, 1908 within twelve weeks

from the date of communication of the order. In default of filing of such

affidavit of assets, appropriate orders for issuance of Warrant of Arrest would

be issued against the award debtors.

Let this matter appear after twelve weeks.

The decree holder is directed to forthwith serve a notice upon the

judgment debtors and inform them of the returnable date and file an affidavit

of service in Court.

(SHEKHAR B. SARAF, J.) B.Pal