Kotak Mahindra Bank Ltd vs Basappa I Hiremath And Anr
2023 Latest Caselaw 1357 Cal/2

OCD-27
                                   ORDER SHEET

                                     EC/2/2023

                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               (Commercial Division)

                           KOTAK MAHINDRA BANK LTD
                                     Versus
                          BASAPPA I HIREMATH AND ANR


   BEFORE:
   The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 12th June, 2023.

Appearance:

Ms. Shrayashee Das, Adv.

Ms. Ranjana Ghosh, Adv.

...for the award-holder

The Court: Advocate-on-Record of the petitioner submits that by an order

dated 20th March, 2023, the judgment-debtors were directed to file their

affidavit of assets within 12 weeks from date but no steps have been taken

pursuant to such direction.

The order was communicated on the judgment-debtors on 27th March,

2023. Since substantial time has passed in between, the petitioner is directed

to serve the judgment-debtors copies of the order dated 20th March, 2023 as

well as the order passed by this Court today.

List this matter after 10 weeks, as prayed for.

(MOUSHUMI BHATTACHARYA, J.)

R.Bhar