Kotak Mahindra Bank Ltd vs Raju Prajapati & Anr
2023 Latest Caselaw 2856 Cal/2

O-30

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

                                EC/372/2018

                        KOTAK MAHINDRA BANK LTD
                                  VS
                         RAJU PRAJAPATI & ANR.


  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: Let this matter appear in the Monthly List of December,

2023.

As a last chance, the time to file the Affidavit of Assets stands

extended till the returnable date.

The award-holder is directed to serve a notice on the judgment-

debtors intimating them of the passing of this order.

The Affidavit of Service filed by the award-holder be kept with the

records.

The judgment-debtors remain unrepresented.

(RAVI KRISHAN KAPUR, J.)

S.Bag