Kotak Mahindra Bank Ltd vs Prabir Chakrobarty And Ors
2023 Latest Caselaw 728 Cal/2

ODC 27
                              ORDER SHEET
                               EC/6/2023
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISION


                         KOTAK MAHINDRA BANK LTD
                                   VS
                       PRABIR CHAKROBARTY AND ORS


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF
  Date: 20th March, 2023.

                                                                           Appearance:
                                                            Ms. Shrayshee Das, Adv.
                                                                 . . .for the petitioner.

                                                           Mr. S.K. Rejaul Alam, Adv.
                                                          . . .for the respondent no.1.

Mr. Suprotick Syamal, Adv.

Ms. Somosree Debi Dutta, Adv.

. . .for the respondent no.2.

The Court: Counsel appearing on behalf of the award debtor nos. 1 and 2

and submits that they shall file their affidavit of assets within a period of six

weeks from date.

In light of the same, let affidavit of assets be filed within six weeks from

date. Let this matter appear eight weeks hence under the heading "Examination

of the Judgment Debtor".

(SHEKHAR B. SARAF, J.)

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