Kotak Mahindra Bank Ltd vs Dharmendra Singh & Anr
2024 Latest Caselaw 104 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Dharmendra Singh & Anr on 15 January, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-15
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE

                            EC/227/2015
IA NO: GA/1/2017(Old No:GA/2342/2017), GA/2/2018(Old No:GA/3154/2018)

                           KOTAK MAHINDRA BANK LTD.
                                     VS
                           DHARMENDRA SINGH & ANR.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 15th January, 2024.

Appearance:

Ms. S. Saha, Adv.

...for the decree-holder.

Mr. Subrata Karmakar, Adv.

Mr. Abdus Salam, Adv.

...for the judgment-debtor no.2.

The Court: Pursuant to the earlier orders of Court, the judgment-debtor

no.2 has been produced under arrest and undertakes to be present on the date

fixed for examination. The judgment-debtor no.2 has been examined in part and

has also filed an Affidavit of Assets.

In such circumstances, let this matter appear on 30 January, 2024 under

the heading 'Examination of Judgment-Debtors'.

In the meantime, the decree-holder is directed to serve a copy of the

execution application on the Advocates appearing on behalf of the judgment-

debtor no.2.

The judgment-debtor no.2 is also directed to furnish full particulars of the

assets of the judgment-debtor no.1.

It is made clear that in absence of the judgment-debtor no.2, appropriate

orders would be passed on the returnable date.

The presence of the Police Officials is noted and dispensed with.

(RAVI KRISHAN KAPUR, J.)

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