Kotak Mahindra Bank Ltd vs Mrs. Raj Kumari Singh And Anr
2023 Latest Caselaw 2550 Cal/2

OD-8
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE

                                  EC/335/2012
                          KOTAK MAHINDRA BANK LTD.
                                      VS
                        MRS. RAJ KUMARI SINGH AND ANR.

   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 6th September, 2023.

Appearance:

Ms. S. Das, Adv.

Mr. Rohan Thakur, Adv.

...for the decree-holder.

Mr. Aniruddha Poddar, Adv.

Mr. Dhiraj Kumar Gupta, Adv.

Mr. Swarup Saha, Adv.

...for the judgment-debtor.

The Court: Despite the earlier orders of Court, L & T Finance being the

assignor has not furnished the requisite information.

As a last chance, let this matter appear on 27 September, 2023.

The decree-holder is directed to serve a copy of this order at the registered

office of the L & T Finance who are directed to be present on the returnable date.

(RAVI KRISHAN KAPUR, J.)

s.pal