Kotak Mahindra Bank Limited vs Rajesh Singh And Ors
2024 Latest Caselaw 6 Cal/2

Calcutta High Court

Kotak Mahindra Bank Limited vs Rajesh Singh And Ors on 2 January, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

O-323

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

                                 EC/523/2019

                       KOTAK MAHINDRA BANK LIMITED
                                    VS
                          RAJESH SINGH AND ORS.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 2nd January, 2024.

Appearance:

Ms. Shrayashee Das, Adv.

Mr. H. Bhowsinghka, Adv.

Mr. Rohan Kumar Thakur, Adv.

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

judgment-debtor no. 3 has filed their Affidavit of Assets and the matter be fixed

for examination.

In such circumstances, let this matter appear in the Monthly list of

February, 2024.

In the meantime, the award-holder is directed to serve a notice on the

Advocates appearing on behalf of the judgment-debtor as well as the judgment-

debtors and file an Affidavit of Service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Bag