Kotak Mahindra Bank Limited vs Reema Tandon And Anr
2023 Latest Caselaw 1582 Cal/2

OD-2
                                 ORDER SHEET

                                  EC/217/2021

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

                       KOTAK MAHINDRA BANK LIMITED
                                  Versus
                         REEMA TANDON AND ANR.


   BEFORE:
   The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 14th July, 2023.

Appearance:

Mr. Paritosh Sinha, Adv.

Ms. Shrayashee Das, Adv.

The Court: The advocate-on-record of the petitioner/award-holder seeks

to withdraw the execution case on the ground that the judgment-debtors could

not be traced.

EC/217/2021 is dismissed as withdrawn with liberty to file afresh.

Interim orders, if any, shall stand vacated.

(MOUSHUMI BHATTACHARYA, J.)

sg/R.Bhar