Kotak Mahindra Bank Ltd vs Girish S
2023 Latest Caselaw 2851 Cal/2

O-56
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE

                              EC/553/2013
                  IA NO: GA/1/2017(Old No:GA/2753/2017)

                         KOTAK MAHINDRA BANK LTD.
                                    VS
                                 GIRISH S.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 9th October, 2023.

Appearance:

Ms. Shreyashee Das, Adv.

Mr. H. Bhowsinghka, Adv.

Mr. Rohan Kumar Thaker, Adv.

The Court: Affidavit of Service filed by 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 despite earlier

directions of Court, no Affidavit of Assets has been filed till date.

Let this matter appear in the Monthly List of December, 2023.

In the meantime, the time to file the Affidavit of Assets is peremptorily

extended till the returnable date.

The award-holder is directed to serve the judgment-debtor and file an

Affidavit of Service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Bag