Indusind Bank Limited vs Rachna Jaiswal & Anr
2024 Latest Caselaw 27 Cal/2

Calcutta High Court

Indusind Bank Limited vs Rachna Jaiswal & Anr on 5 January, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-4

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

                                  EC/222/2018

                            INDUSIND BANK LIMITED
                                     VS
                            RACHNA JAISWAL & ANR


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 5th January, 2024.

Appearance:

Mr. Sayak Ranjan Ganguly, Adv.

Ms. Srijani Ghosh, Adv.

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

the earlier orders of Court the Affidavit of Assets have been duly served on the

award-holder.

In such circumstances, let this matter in the Monthly List of February,

2024 under the heading "For Examination of the Judgment-Debtors".

(RAVI KRISHAN KAPUR, J.)

S.Bag