Kotak Mahindra Bank Ltd vs M/S. I Nova Aviation Services Pvt. ...
2023 Latest Caselaw 2869 Cal/2

O-66

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

                                 EC/129/2015
                     IA NO: GA/1/2017(Old No:GA/2333/2017)

                         KOTAK MAHINDRA BANK LTD.
                                     VS
               M/S. I NOVA AVIATION SERVICES PVT. LTD. & ORS.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 9th October, 2023.

Appearance:

Ms. S. Das, Adv.

Mr. Rohan Thakur, Adv.

...for the decree-holder.

The Court: Affidavit of Service filed on behalf of the decree-holder is kept

with the records.

The judgment-debtors remain unrepresented. There is also no

adjournment sought for on behalf of the judgment-debtors.

In such circumstances, let this matter appear in the Monthly List of

December, 2023.

In the meantime, the decree-holder is directed to effect fresh service on the

judgment-debtors and file an Affidavit of Service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

s.pal