Kotak Mahindra Bank Ltd vs Dharmendra Singh & Anr
2023 Latest Caselaw 3115 Cal/2

O-258
                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                                   ORIGINAL SIDE


                              EC/227/2015
  IA NO: GA/1/2017(Old No:GA/2342/2017), GA/2/2018(Old No:GA/3154/2018)


                              KOTAK MAHINDRA BANK LTD.
                                         VS
                              DHARMENDRA SINGH & ANR.


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 16th November, 2023.

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Himanshu Bhawsingka, Adv.

Mr. R.K. Thakur, Adv.

The Court : Affidavit of Service filed on behalf of the award holder be kept with

the records.

None appears on behalf of the judgment debtor nor is any adjournment

prayed for on their behalf.

It is submitted on behalf of the award holder that an Affidavit of Assets has

been filed by the judgment debtor.

In such circumstances, let this matter appear on 12 December, 2023. In the

meantime, the award holder is directed to serve a notice on the judgment debtor as

well as the Advocate are appearing on their behalf and file an Affidavit of Service on

the returnable date.

It is made clear that in default of appearance appropriate orders would be

passed against the judgment debtors.

(RAVI KRISHAN KAPUR, J.)

SK.