Hdfc Bank Limited vs Ranjan Naskar And Anr
2024 Latest Caselaw 387 Cal/2

Calcutta High Court

Hdfc Bank Limited vs Ranjan Naskar And Anr on 2 February, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-4

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


                                 EC/362/2015

                            HDFC BANK LIMITED
                                    VS
                          RANJAN NASKAR AND ANR.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 2nd February, 2024 Appearance:

Mr. S. N. Arefin, Adv.

Mr. P. Chakraborty, Adv.

Mr. M. Obaid, Adv.

The Court:- Affidavit of Assets filed on behalf of the judgment debtor be

taken on record. A copy of the same is served on the award holder.

Let this matter appear in the Monthly List of March, 2024 under the

heading 'For Examination' of judgment debtor.

(RAVI KRISHAN KAPUR, J.) SK.