Kotak Mahindra Bank Ltd vs Nivedita Saha
2023 Latest Caselaw 1541 Cal/2

Citation : 2023 Latest Caselaw 1541 Cal/2
Judgement Date : 13 July, 2023

Calcutta High Court

Kotak Mahindra Bank Ltd vs Nivedita Saha on 13 July, 2023

OD-28

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

                                  EC/56/2019

                         KOTAK MAHINDRA BANK LTD.
                                   VS
                              NIVEDITA SAHA

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 13th July, 2023.

The Court:- At the instance of the decree-holder, let this matter appear

in the Monthly List of August, 2023 under the heading "Examination of

Judgment-debtor".

The judgment-debtor remains unrepresented.

The decree-holder is also directed to serve a notice on the Advocates

who had been appearing on behalf of the judgment-debtor and the judgment-

debtor and file an Affidavit of Service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Bag

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