Kotak Mahindra Bank Ltd vs Chhedi Sahani And Anr
2023 Latest Caselaw 2747 Cal/2

OD-59
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                 ORIGINAL SIDE



                                    EC/438/2015


                            KOTAK MAHINDRA BANK LTD.
                                       VS
                             CHHEDI SAHANI AND ANR.


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 29th September, 2023.

Appearance:

Mr. Arijit Basu, Adv.

The Court : Affidavit of Assets filed on behalf of the judgment debtor be kept

with the records. A copy of the same is served on the Advocate appearing on behalf

of the award holder.

Let this matter appear under the heading 'For Examination of Judgment

Debtor' on 11 October, 2023.

The judgment debtors are directed to be present on the returnable date.

Let the warrant of arrest be kept in abeyance.

(RAVI KRISHAN KAPUR, J.) SK.