Kotak Mahindra Bank Ltd vs Shyama Prasad Mitra
2023 Latest Caselaw 1664 Cal/2

OD-54

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


                                  EC/483/2014

                          KOTAK MAHINDRA BANK LTD.
                                    VS
                            SHYAMA PRASAD MITRA


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 25th July, 2023

Appearance:

Ms. S.Das, Adv.

The Court:- The award holder is represented.

None appears on behalf of the judgment debtor nor is any accommodation

prayed for on his behalf even in the second call.

Let this matter appear in the Monthly List of August, 2023 under the

heading 'For Examination of Judgment Debtors'.

It is made clear that in default of non-appearance of the judgment debtor,

appropriate orders of Warrant of Arrest would be issued against the judgment

debtor on the returnable date.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh