Kotak Mahindra Prime Ltd vs Amit Manpuria
2023 Latest Caselaw 2778 Cal/2

OD-64
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                 ORIGINAL SIDE



                                     EC/63/2019


                           KOTAK MAHINDRA PRIME LTD
                                      VS
                                AMIT MANPURIA


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 3rd October, 2023.

Appearance:

Mr. Jit Ray, Adv.

Mr. Abir Das, Adv.

Mr. Rohit Banerjee, Adv.

Mr. Piyush Kumar, Adv.

The Court : It is submitted by the award holder that they have received the

costs in terms of the earlier order of Court.

Affidavit of Assets filed on behalf of the judgment debtor be kept with the

record.

A copy of the same is served on the award holder.

Let a copy of the execution application be served afresh on the Advocates

who represented the award debtor.

At the instance of the parties, let this matter appear on 17 October, 2023.

(RAVI KRISHAN KAPUR, J.) SK.