Saturday, 09, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Kotak Mahindra Bank Ltd vs Noni Gopal Ghosh & Anr
2024 Latest Caselaw 2605 Cal/2

Citation : 2024 Latest Caselaw 2605 Cal/2
Judgement Date : 14 August, 2024

Calcutta High Court

Kotak Mahindra Bank Ltd vs Noni Gopal Ghosh & Anr on 14 August, 2024

Author: Sabyasachi Bhattacharyya

Bench: Sabyasachi Bhattacharyya

ODSL-1
                                 ORDER SHEET

                                  EC/388/2018

                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE


                         KOTAK MAHINDRA BANK LTD.
                                    VS
                          NONI GOPAL GHOSH & ANR.


  BEFORE:
  The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA

Date: 14th August, 2024.

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Rohan Kumar Thakur, Adv.

..for the award-holder

Mr. Anjan Banerjee, Adv.

..for the judgment-debtors

The Court: The matter is being taken out of turn upon being mentioned on

behalf of the award-debtor no.1, who seeks to surrender before the Court.

Since the award-debtor no.1 is personally present in Court today, the

warrant of arrest is suspended till September 15, 2024 or until further order,

whichever is earlier.

It is pointed out by learned counsel for the award-holder that the affidavits

of assets last filed was in the year 2019 and the current assets of the award-

debtors ought to be disclosed before the Court.

Accordingly, the award-debtors are directed to file supplementary affidavits

of assets, disclosing the current assets of the award-debtors, on the next

returnable date with advance copy to the learned Advocate-on-Record for the

award-holder.

It is made clear that the warrant of arrest is being suspended on condition

that the award-debtor no.1 shall remain personally present in Court on

September 5, 2024, when the matter shall next be listed under the appropriate

heading, for being examined by the award-holder.

This order shall supersede the earlier order fixing August 29, 2024 as the

next returnable date, to that extent.

(SABYASACHI BHATTACHARYYA, J.)

bp

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter