Axis Bank Ltd vs Md.Rizwan Khan & Anr
2024 Latest Caselaw 1233 Cal/2

Calcutta High Court

Axis Bank Ltd vs Md.Rizwan Khan & Anr on 1 April, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

O-207
                          IN THE HIGH COURT AT CALCUTTA
                           Ordinary Original Civil Jurisdiction
                                    ORIGINAL SIDE

                                     EC/608/2018
                                    AXIS BANK LTD
                                          VS
                                MD.RIZWAN KHAN & ANR.


   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 1st April, 2024.

Appearance:

Mr. Aritra Basu, Adv.

Ms. Ankita Singh, Adv.

...for the decree-holder.

Mr. Manabendranath Bandyopadhyay, Adv.

Mr. Subhojit Choudhury, Adv.

..for the judgment-debtor no.2.

The Court: Pursuant to an earlier order of Court, the judgment-debtor no.2

is produced under arrest.

The time to file the Affidavit of Assets in terms of the earlier order of Court is

extended till 15 April, 2024.

The presence of the police official is noted and dispensed with.

The warrant of arrest insofar as the judgment-debtor no.2 shall remain

stayed until further orders of Court.

Let this matter appear on 15 April, 2024 under the heading 'Examination of

Judgment-debtors'. The judgment-debtor no.2 is directed to be present on the

returnable date.

(RAVI KRISHAN KAPUR, J.)

s.pal