Kotak Mahindra Bank Ltd vs Noni Gopal Ghosh & Anr
2024 Latest Caselaw 7 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Noni Gopal Ghosh & Anr on 2 January, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

O-314

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

                                 EC/388/2018

                         KOTAK MAHINDRA BANK LTD
                                   VS
                         NONI GOPAL GHOSH & ANR.


  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: As prayed for by the award-holder, let this matter appear in

the Monthly List of February, 2024 under the heading "For Examination of the

Judgment-Debtors".

The award-holder is directed to serve a notice on the judgment-debtors

who are directed to be present on the returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Bag