Kotak Mahindra Bank Ltd vs Mr. Dhananjay Singh & Ors
2023 Latest Caselaw 1688 Cal/2

OD-24
                           IN THE HIGH COURT AT CALCUTTA
                             Ordinary Original Civil Jurisdiction
                                      ORIGINAL SIDE


                                        EC/159/2014

                              KOTAK MAHINDRA BANK LTD.
                                         VS
                              MR. DHANANJAY SINGH & ORS.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 25th July, 2023 Appearance:

Ms. S. Das, Adv.

The Court:- None appears on behalf of the judgment debtors nor is any

adjournment prayed for on their behalf.

This matter had been appearing in the Warning List and the parties are deemed

to have had notice that this application would be taken up for hearing today.

The award holder is represented and submits that despite earlier directions of

Court, no Affidavit of Assets has been filed by the judgment debtors.

As a last chance, let this matter appear in the Monthly List of September, 2023.

The award holder is directed to serve a notice on the judgment debtors as well as

the Advocates appearing on their behalf informing them of this order.

The time to file the Affidavit of Assets is extended till the returnable date.

It is made clear that in default of filing of Affidavit of Assets, appropriate orders

for Warrant of Arrest would be passed against the judgment debtors.

The Department is directed to produce the records of this case on the returnable

date.

(RAVI KRISHAN KAPUR, J.) D.Ghosh