Kotak Mahindra Bank Ltd vs T.V. G. Chardrasekhar And Anr
2023 Latest Caselaw 1665 Cal/2

OD-46
                            IN THE HIGH COURT AT CALCUTTA
                            Ordinary Original Civil Jurisdiction
                                     ORIGINAL SIDE


                                     EC/438/2014
                         IA NO: GA/1/2017(Old No:GA/2191/2017)

                               KOTAK MAHINDRA BANK LTD.
                                          VS
                            T.V. G. CHARDRASEKHAR AND ANR


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 25th July, 2023

Appearance:

Ms. S. Das, Adv.

The Court:- It is submitted on behalf of the award holder upon instructions

that they do not want to proceed any further with this application since the

judgment debtors are not traceable.

In such circumstances, EC/438/2014 stands dismissed as infructuous.

Interim orders, if any, stand vacated.

Receiver stands discharged.

Liberty is granted to the decree holder to file a fresh execution application,

if the circumstances so warrant.

The connected application being GA/1/2017 is also dismissed as

infructuous.

(RAVI KRISHAN KAPUR, J.) D.Ghosh