Kotak Mahindra Bank Ltd vs Arshad Khan And Anr
2023 Latest Caselaw 1593 Cal/2

OD-1
                                 ORDER SHEET

                                  EC/182/2021

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

                         KOTAK MAHINDRA BANK LTD.
                                  Versus
                           ARSHAD KHAN 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 award-holder seeks to

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

not be located. It is submitted that the award-holder did not opt for substituted

service, leave for which was given by the order dated 9th June, 2023.

EC/182/2021 is dismissed as withdrawn with liberty to file afresh.

Interim orders, if any, shall stand vacated.

(MOUSHUMI BHATTACHARYA, J.)

sg/R.Bhar