Hdfc Bank Ltd vs Ranjan Naskar And Anr
2024 Latest Caselaw 41 Cal/2

Calcutta High Court

Hdfc Bank Ltd vs Ranjan Naskar And Anr on 8 January, 2024

Author: Moushumi Bhattacharya

Bench: Moushumi Bhattacharya

ODSL-3


                                   EC/362/2015

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


                               HDFC BANK LTD.
                                     VS
                           RANJAN NASKAR AND ANR.


BEFORE:
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 8th January, 2024

Appearance:

Mr. Joydeep Roy, Adv.

Mr. S. N. Arefin, Adv.

Mr. Partha Chakraborty, Adv.

Mr. Muhammad Obaid, Adv.

The Court:- The judgment-debtor no.1 has been cross-examined on a

preliminary basis and deposes that the judgment-debtor no.1 will file the

affidavit of assets within a month from date.

List this matter on 2nd February, 2024.

Liberty is given to the parties to mention the matter for early inclusion

before the returnable date.

The warrants of arrest are kept in abeyance till further orders.

(MOUSHUMI BHATTACHARYA, J.)

bp.