Kotak Mahindra Bank Ltd vs Shrikrishna Manna & Anr
2024 Latest Caselaw 1253 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Shrikrishna Manna & Anr on 3 April, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-13
                                 ORDER SHEET

                               EC/216/2015
                  IA NO: GA/1/2017 (Old No: GA/2357/2017)

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

                         KOTAK MAHINDRA BANK LTD.
                                    VS
                         SHRIKRISHNA MANNA & ANR.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 3rd April, 2024.
                                                                           Appearance:
                                                              Ms. Shrayashee Das, Adv.
                                                      Mr. Himanshu Bhawsinghka, Adv.
                                                         Mr. Rohan Kumar Thakur, Adv.
                                                                 ...for the award-holder

                                                           Mr. Rameshwar Sinha, Adv.
                                                             Ms. Debanjana Sen, Adv.
                                                                  ...for the respondent

The Court: In view of the deliberate and false statement made to Court

and the fact that the award-debtor has been unable to substantiate that a sum

of Rs.8.5 lakhs has been paid by the judgment-debtor, the judgment-debtor is

directed to be present personally on 17th April, 2024.

It is made clear that in default of appearance, appropriate orders of

warrant of arrest will be passed against the judgment-debtors.

In the meantime, without prejudice to the rights and contentions of the

parties, the award-debtor is directed to try to settle the dispute.

(RAVI KRISHAN KAPUR, J.)

kc/R.Bhar