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Indusind Bank Limited vs Dilip Choudhury And Anr
2023 Latest Caselaw 2449 Cal/2

Citation : 2023 Latest Caselaw 2449 Cal/2
Judgement Date : 1 September, 2023

Calcutta High Court
Indusind Bank Limited vs Dilip Choudhury And Anr on 1 September, 2023
 OD- 65 to 76
                   IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                            ORIGINAL SIDE

                             EC/1095/2015
IA NO: GA/2/2019(Old No:GA/1843/2019), GA/3/2023, GA/4/2023, GA/5/2023
                         INDUSIND BANK LIMITED
                                  VS
                      DILIP CHOUDHURY AND ANR.

                             EC/1096/2015
                       INDUSIND BANK LIMITED
                                  VS
                       DILIP CHOUDHURY & ANR.

                             EC/1097/2015
                       INDUSIND BANK LIMITED
                                  VS
                       DILIP CHOUDHURY & ANR.

                             EC/1100/2015
                       INDUSIND BANK LIMITED
                                  VS
                       DILIP CHOUDHURY & ANR.

                             EC/1101/2015
                       INDUSIND BANK LIMITED
                                  VS
                       DILIP CHOUDHURY & ANR.

                             EC/1102/2015
                       INDUSIND BANK LIMITED
                                  VS
                       DILIP CHOUDHURY & ANR.

                             EC/1103/2015
                       INDUSIND BANK LIMITED
                                  VS
                       DILIP CHOUDHURY & ANR.

                             EC/1104/2015
                       INDUSIND BANK LIMITED
                                  VS
                       DILIP CHOUDHURY & ANR.

                             EC/1105/2015
                       INDUSIND BANK LIMITED
                                  VS
                       DILIP CHOUDHURY & ANR.
                                          2




                                EC/1106/2015
                          INDUSIND BANK LIMITED
                                     VS
                          DILIP CHOUDHURY & ANR.

                                EC/1107/2015
                          INDUSIND BANK LIMITED
                                     VS
                          DILIP CHOUDHURY & ANR.

                                EC/1108/2015
                          INDUSIND BANK LIMITED
                                     VS
                          DILIP CHOUDHURY & ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 1st September, 2023.

Appearance:

Mr. Pratip Mukherjee, Adv.

Mr. Sayak Ranjan Ganguly, Adv.

Ms. Srijani Ghosh, Adv.

...for the award-holder.

Mr. S. Ghoshal, Adv.

Mr. Subhojit Mukherjee, Adv.

Mr. P. Mukherjee, Adv.

...for the award-debtors.

The Court: The PAN details of the judgment-debtor have been furnished to

the award-holder. The award-holder prays for liberty to ascertain from the

concerned Income Tax Department, the particulars of the Income Tax Returns

for the last five years of the judgment-debtor.

Liberty is granted to the award-holder to take necessary steps for

communicating with the concerned Income Tax Department the required

particulars of the judgment-debtor.

It is submitted on behalf of the award-holder that they have paid Rs.5

lakhs pursuant to an earlier order of Court.

The award-holders are directed to continue making payment in terms of

the earlier orders of Court.

Let this matter appear on 27 September, 2023. The judgment-debtor no.1

is directed to be present on the returnable date.

(RAVI KRISHAN KAPUR, J.)

s.pal

 
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