Kotak Mahindra Bank Limited vs Manju Pal & Ors
2023 Latest Caselaw 2799 Cal/2

UL

                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE


                                   EC/602/2018

                        KOTAK MAHINDRA BANK LIMITED
                                    VS
                              MANJU PAL & ORS.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 4TH October, 2023 Appearance:

Mr. Himanshu Bhanusingha, Adv.

...for award holder

Mr. Pratip Mukherjee, Adv.

Mrs. G. Agarwal, Adv.

...for judgment debtor

The Court:- By consent of the parties, the matter is treated on the Day's List.

Pursuant to the earlier order of Court both the award debtor produced under

arrest.

Mr. Pratip Mukherjee, Advocate appearing on behalf of the judgment debtor

undertakes to file Vakalatnama within a period of four weeks from date.

In such circumstances, the order of arrest insofar as the judgment-debtor

are concerned shall remain stayed.

In the meantime, the judgment debtor undertakes to file their Affidavit of

Assets prior to the returnable date.

It is submitted on behalf of the award holder that they are ready and willing

to settle the matter. In such circumstances, without prejudice to the rights and

contentions the award debtors are directed to offer a written settlement to the

Advocate appearing on behalf of the award holder.

Let this matter appear on 22 November, 2023.

(RAVI KRISHAN KAPUR, J.)

SK.