Kotak Mahindra Bank Ltd vs Manju Devi & Ors
2023 Latest Caselaw 2724 Cal/2

OD-3
                  IN THE HIGH COURT AT CALCUTTA
                ORDINARY ORIGINAL CIVIL JURISDICTION
                            ORIGINAL SIDE

                             EC/167/2014
                IA NO: GA/2/2017(Old No:GA/2199/2017),
                    GA/4/2020(Old No:GA/700/2020)

                       KOTAK MAHINDRA BANK LTD.
                                  VS
                          MANJU DEVI & ORS.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 27th September, 2023.

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

any adjournment prayed for on their behalf.

The award-holder is represented.

It is submitted on behalf of the award-holder that though this

matter had been adjourned on the ground of settlement, the judgment-

debtors are not serious in settling this matter.

As a last chance, let this matter appear on 9th October, 2023.

In the meantime, the award-holder is directed to serve a notice on

the award-debtors as well as the Advocate who are appearing on their

behalf and file an Affidavit of Service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Bag