Kotak Mahindra Bank Limited vs Rajesh Singh And Ors
2023 Latest Caselaw 1631 Cal/2

UL
                        IN THE HIGH COURT AT CALCUTTA
                      ORDINARY ORIGINAL CIVIL JURISDICTION
                                 ORIGINAL SIDE


                                    EC/523/2019


                          KOTAK MAHINDRA BANK LIMITED
                                       VS
                             RAJESH SINGH AND ORS.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 20TH July, 2023 Appearance:

Ms. S. Das, Adv.

...for the decree-holder

Mr. Sourav Paul, Adv.

...for judgment debtor.

The Court:- By an order dated 5 July, 2023, the judgment debtor was

directed to be produced in Court. In terms of the aforesaid directions, Mr. Rajesh

Singh, S/o Shiv Charan Singh is produced in Court.

Mr. Sourav Paul Advocate appears on behalf of the judgment debtor no. 3

and undertakes to file the Vakalatnama in the Department within the course of

the day.

The judgment debtor also undertakes to file an Affidavit of Assets on the

returnable date.

In the facts and circumstances, the warrant of arrest issued against the

judgment debtor be kept in abeyance.

Let this matter appear on 21 August, 2023.

(RAVI KRISHAN KAPUR, J.) SK.