Kotak Mahindra Bank Ltd vs Syed Shahmeer Ahmed & Ors
2023 Latest Caselaw 1737 Cal/2

OD-15

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


                                  EC/9/2019
                     IA NO: GA/1/2019(Old No:GA/2394/2019)



                          KOTAK MAHINDRA BANK LTD.
                                     VS
                         SYED SHAHMEER AHMED & ORS.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 28th July, 2023

Appearance:

Mr. Jitesh Sah, Adv.

Mr. Debasis Mitra, Adv.

Mr. Arka Mahalanabish, Adv.

The Court:- The judgment debtor is represented and prays for an

opportunity to file their Affidavit of Assets.

There has been unreasonable delay in the filing of the Affidavit of Assets by

the judgment debtor.

It is submitted on behalf of the award holder that the direction for filing of

Affidavit of Assets was given as far back as on 8 September, 2021.

As a last chance, let this matter appear on 3 August, 2023.

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

warrant of arrest would be issued against the judgment debtors.

(RAVI KRISHAN KAPUR, J.) SK.