Kotak Mahindra Bank Ltd vs Dilip Mondal & Anr
2023 Latest Caselaw 2690 Cal/2

OD-27
                    IN THE HIGH COURT AT CALCUTTA
                     Ordinary Original Civil Jurisdiction
                              ORIGINAL SIDE

                                EC/464/2018

                        KOTAK MAHINDRA BANK LTD
                                  VS
                          DILIP MONDAL & ANR.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 25th September, 2023.

Appearance:

Ms. S. Das, Adv.

Mr. H. Bhawsinghka, Adv.

Mr. R. K. Thakur, Adv.

...For the Award Holder

The Court: None appears on behalf of the judgment debtor nor is

any adjournment prayed for on their behalf.

Affidavit of Service filed on behalf of the award holder be kept with

the records.

This is an application for execution of a decree dated 26th April,

2007. Notwithstanding the direction to file Affidavit of Assets, as far back

as on 26 September 2018 the award-debtor has failed to file the Affidavit

of Assets.

As a last chance, the time to file Affidavit of Asset initially granted

by an order dated 26th September, 2018 is extended till 16 November

2023.

Let this matter appear on 17 November, 2023.

(RAVI KRISHAN KAPUR, J.)

S.De