Kotak Mahindra Bank Ltd vs Gulam Murtaza And Anr
2023 Latest Caselaw 2862 Cal/2

O-231

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

                                EC/440/2015
                    IA NO: GA/1/2017(Old No:GA/2447/2017

                         KOTAK MAHINDRA BANK LTD.
                                    VS
                          GULAM MURTAZA AND ANR.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 9th October, 2023.

Appearance:

Mr. Paritosh Sinha, Adv.

Ms. S. Das, Adv.

Mr. Rohan Kumar Thakur, Adv.

...for the decree-holder.

Mr. Rajdip Roy, Adv.

Mr. Goutam Dinda, Adv,.

...for the judgment-debtor no1.

The Court: Mr. Gulam Murtaza, the judgment-debtor no.1 is present in

Court today and unconditionally agrees to pay a sum of Rs.3.20 lakhs to the

decree-holder in full and final settlement during the course of the day.

In view of the unconditional offer for payment by the award debtor (in

person) and acceptance by the award holder, let this matter appear under the

heading 'For Settlement' on 10 October, 2023.

(RAVI KRISHAN KAPUR, J.)

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