Kotak Mahindra Bank Ltd vs Gulam Murtaza And Anr
2023 Latest Caselaw 2898 Cal/2

OD-28

                        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 : 10th October, 2023.

Appearance:

Ms. S. Das, Adv.

...for the decree-holder.

The Court: It is submitted on behalf of the decree-holder that pursuant to

an earlier order of Court, the judgment-debtor has paid the entire sum in full

and final satisfaction and no portion of the decree remains unsatisfied.

In such circumstances, EC/440/2015 stands disposed of as settled in full

and final settlement.

(RAVI KRISHAN KAPUR, J.)

s.pal