Kotak Mahindra Bank Ltd vs Velmurugan & Anr
2024 Latest Caselaw 409 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Velmurugan & Anr on 2 February, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

O-201

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


                                 EC/638/2018
                           KOTAK MAHINDRA BANK LTD.
                                      VS
                              VELMURUGAN & ANR.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 2nd February, 2024.

Appearance:

Ms. S. Das, Adv.

Mr. Himangsu Bhowsingka, Adv.

Mr. Rohan Kumar Thakur, Adv.

...for the decree-holder.

The Court: A Report filed by the Deputy Sheriff suggests that the award

debtors are untraceable. In such circumstances, no purpose would be served

keeping this proceeding pending.

EC/638/2018 stands dismissed. Liberty is granted to the award holder to

file a fresh execution application in accordance with law if the circumstances so

warrant and after ascertaining the exact particulars of the judgment debtors.

Liberty is also granted to the award holder to take back the copy of the

original award after replacing of the same with a photocopy thereof.

All interim orders, stand vacated.

The warrants of arrest if any stand discharged.

(RAVI KRISHAN KAPUR, J.)

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