Kotak Mahindra Bank Limited vs Suraj Singh Kalikotay And Ors
2024 Latest Caselaw 2498 Cal/2

Calcutta High Court

Kotak Mahindra Bank Limited vs Suraj Singh Kalikotay And Ors on 5 August, 2024

Author: Sabyasachi Bhattacharyya

Bench: Sabyasachi Bhattacharyya

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

                                  EC/175/2013

                      KOTAK MAHINDRA BANK LIMITED
                                    VS
                      SURAJ SINGH KALIKOTAY AND ORS

BEFORE:
The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA

Date : 5th August, 2024 Appearance:

Mr. Shrayashee Das, Adv.

Mr. Himanshu Bhawsinghka, Adv.

Mr. Rohan Kumar Thakur, Adv.

..for the award-holder

Ms. Sujata Chowdhury, Adv.

Mr. Om Prakash Singh, Adv.

...for judgment debtor.

The Court:- The award debtor is personally present in court today and

surrenders before the Court. Accordingly, the warrant of arrest be stayed till

September 2, 2024 or until further order, whichever is earlier. The above

stay order shall be subject to the award debtor being personally present in

court on August 29, 2024 for being examined by the award holder. The

matter next listed for such purpose on August 29, 2024 at 10:30 a.m.

It is made clear that in view of the past conduct of the award debtor, if

he chooses to abstain on the next returnable date as well, due orders will be

passed accordingly.

(SABYASACHI BHATTACHARYYA, J.)

SK.