Indusind Bank Limited vs Dilip Choudhury And Anr
2023 Latest Caselaw 2788 Cal/2

OD - 40-51                 ORDER SHEET
                  IN THE HIGH COURT AT CALCUTTA
                     Ordinary Original Jurisdiction
                           ORIGINAL SIDE

                            EC/1095/2015
    IA NO: GA/2/2019(Old No:GA/1843/2019), GA/3/2023, GA/4/2023,
                             GA/5/2023

                      INDUSIND BANK LIMITED
                               VS
                    DILIP CHOUDHURY AND ANR.

                           EC/1096/2015

                     INDUSIND BANK LIMITED
                               VS
                     DILIP CHOUDHURY & ANR.

                           EC/1097/2015

                     INDUSIND BANK LIMITED
                               VS
                     DILIP CHOUDHURY & ANR.

                           EC/1100/2015

                     INDUSIND BANK LIMITED
                               VS
                     DILIP CHOUDHURY & ANR.

                           EC/1101/2015

                     INDUSIND BANK LIMITED
                               VS
                     DILIP CHOUDHURY & ANR.
.

EC/1102/2015

INDUSIND BANK LIMITED VS DILIP CHOUDHURY & ANR.

EC/1103/2015 INDUSIND BANK LIMITED VS DILIP CHOUDHURY & ANR.

EC/1104/2015

INDUSIND BANK LIMITED VS DILIP CHOUDHURY & ANR.

EC/1105/2015

INDUSIND BANK LIMITED VS DILIP CHOUDHURY & ANR.

EC/1106/2015

INDUSIND BANK LIMITED VS DILIP CHOUDHURY & ANR.

EC/1107/2015

INDUSIND BANK LIMITED VS DILIP CHOUDHURY & ANR.

EC/1108/2015

INDUSIND BANK LIMITED VS DILIP CHOUDHURY & ANR.

BEFORE:

The Hon'ble JUSTICE RAVI KRISHAN KAPUR Date : 4th October, 2023.

Appearance:

Mr. Pratip Mukherjee, Adv. Mr. Sayak Ranjan Ganguly, Adv.

Ms. Srijani Ghosh, Adv. ... for award holder.

Mr. Siddhartha Banerjee, Adv. Mr. Prasayan Mukherjee, Adv. Mr. Anjan Bhandari, Adv. Ms. Anam Zafar, Adv.

Mr. Shubojit Mukherjee, Adv. ... for the judgment debtor.

The Court : It is submitted on behalf of the award holder that upon

instructions, the outstanding defaulted amount of Rs. 8 lakhs shall be paid

in terms of the order dated 28 March, 2023 by 31 October, 2023.

The aforesaid payment is without prejudice to the rights and

contentions of either of the parties.

Let these matters appear on 16 November, 2023. In default of

payment appropriate order would be passed on the returnable date.

A copy of the Income Tax Returns for the assessment year 2009-10

and 2010-11 be kept with the records. The concerned Income Tax Officials

are requested to act in terms of the earlier order of this Court and provide

the necessary information.

(RAVI KRISHAN KAPUR, J.)

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