Indusind Bank Limited vs Md. Mahfooz Baig & Anr
2024 Latest Caselaw 404 Cal/2

Calcutta High Court

Indusind Bank Limited vs Md. Mahfooz Baig & Anr on 2 February, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

O-188
                       IN THE HIGH COURT AT CALCUTTA
                      ORDINARY ORIGINAL CIVIL JURISDICTION
                                 ORIGINAL SIDE

                                      EC/354/2018

                               INDUSIND BANK LIMITED
                                        VS
                              MD. MAHFOOZ BAIG & ANR.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 2nd February, 2024

The Court:- Affidavit of Service filed on behalf of the award holder be kept with

the records.

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

In the meantime, the judgment debtors are directed to be present on the

returnable date for examination. The award holder is directed to communicate

passing of this order to the Advocate appearing on behalf of the award debtor as well

as the award debtor and file an Affidavit of Service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

SK.