Kotak Mahindra Bank Ltd vs Shrikrishna Manna & Anr
2023 Latest Caselaw 2506 Cal/2

O-17
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE

                                EC/216/2015
                    IA NO: GA/1/2017(Old No:GA/2357/2017)
                          KOTAK MAHINDRA BANK LTD.
                                     VS
                         SHRIKRISHNA MANNA & ANR.

   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 4th September, 2023.

Appearance:

Ms. S. Das. Adv.

Mr. Rohan Thakur, Adv.

...for the decree-holder.

The Court: Let this matter appear in the Monthly List of October, 2023

under the heading 'Examination of Judgment-debtor'.

The judgment-debtor no.2 is directed to be present on the returnable date.

In default of appearance, appropriate order for warrants of arrest would be

issued against the judgment-debtor no.2.

The time to execute the warrant of arrest insofar as the judgment-debtor

no.1 is concerned, is extended till October, 2023.

(RAVI KRISHAN KAPUR, J.)

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