Kotak Mahindra Bank Ltd vs Mafijul Sekh & Anr
2024 Latest Caselaw 2724 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Mafijul Sekh & Anr on 28 August, 2024

Author: Sabyasachi Bhattacharyya

Bench: Sabyasachi Bhattacharyya

                                                            ODSL - 1

ORDER SHEET
                           EC/572/2015
                         IA NO: GA/1/2017
                      (OLD NO.GA/2461/2017)

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

                   KOTAK MAHINDRA BANK LTD.
                              VS
                      MAFIJUL SEKH & ANR.


BEFORE:
The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA

Date: 28th August, 2024.

Appearance:

Mr. Himanshu Bhawsinghka, Adv.

Mr. Rohan Kumar Thakur, Adv.

. . .for the award-holder

The Court: The award-debtor No.2 has been arrested and is

produced in Court today. Accordingly, the warrant of arrest is

suspended till September 30, 2024 or until further order, whichever is

earlier.

Such suspension shall be conditional upon the award-debtor

filing his affidavit of assets by September 25, 2024 and the award-

debtor being present in Court on September 26, 2024 for being

examined by the award-holder.

The matter shall next be listed on September 26, 2024 under

the heading 'Examination of Judgment Debtors'.

Learned counsel for the award-holder, in his usual fairness,

points out that the award-debtor, who is present in Court, has

indicated that he does not have the means to engage a learned

advocate. Appreciating such good gesture on the part of the learned

advocate for the award-holder, the High Court Legal Services

Authority is directed to immediately engage an advocate for the award-

holder in order to contest the case on his behalf.

The High Court Legal Services Authority shall implement this

order on the basis of the communication of learned advocates and/or

a server copy of this order without insisting upon production of a

certified copy.

(SABYASACHI BHATTACHARYYA, J.)

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