Kotak Mahindra Bank Limited vs Gi International Pvt. Ltd. And Ors
2024 Latest Caselaw 45 Cal/2

Calcutta High Court

Kotak Mahindra Bank Limited vs Gi International Pvt. Ltd. And Ors on 8 January, 2024

Author: Moushumi Bhattacharya

Bench: Moushumi Bhattacharya

ODSL-7


                                   EC/306/2019

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


                        KOTAK MAHINDRA BANK LIMITED
                                     VS
                     GI INTERNATIONAL PVT. LTD. AND ORS.


BEFORE:
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 8th January, 2024

Appearance:

Ms. S. Das, Adv.

Mr. Abhidipto Tarafder, Adv.

Mr. Avik Dhar, Adv.

The Court:- The judgment-debtors have been cross-examined on a

preliminary basis and deposed that they will file the affidavits of assets within

two weeks from date.

List this matter on 1st February, 2024.

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

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

before the returnable date.

(MOUSHUMI BHATTACHARYA, J.)

bp.