Kotak Mahindra Bank Ltd vs Kalyani Mahapatra
2024 Latest Caselaw 181 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Kalyani Mahapatra on 19 January, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

O-30

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

                                   EC/133/2015

                          KOTAK MAHINDRA BANK LTD.
                                     VS
                             KALYANI MAHAPATRA

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 19th January, 2024.

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Rohan Kumar Thakur, Adv.

The Court: It is submitted on behalf of the award-holder that despite

efforts they have been unable to ascertain the whereabouts of the judgment-

debtor no. 1.

In such circumstances, no purpose would be served in keeping this

proceeding pending.

EC/133/2015 stands dismissed as withdrawn.

Interim orders, if any, stand vacated.

The warrant of arrest, if any, stands discharged.

Liberty is granted to the award-holder to file a fresh execution

application in accordance with law after ascertaining the whereabouts of the

judgment-debtor.

Liberty is also granted to the award-holder to take back the original

award after replacing the same with the photocopy thereof.

(RAVI KRISHAN KAPUR, J.)

S.Bag