Kotak Mahindra Bank Ltd vs Dharmendra Singh & Anr
2024 Latest Caselaw 1614 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Dharmendra Singh & Anr on 2 May, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-6
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE


                                IA NO. GA/3/2024
                                 In EC/227/2015

                          KOTAK MAHINDRA BANK LTD.
                                     Vs
                          DHARMENDRA SINGH & ANR.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 2nd May, 2024.

Appearance:

Ms. S. Das, Adv.

Mr. Rohan Kumar Thakur, Adv.

The Court: This is a formal application for effecting substitution of the

deceased judgment debtor. It is submitted on behalf of the award holder that

during the pendency of this application, the judgment debtor had expired and

the heirs and legal representatives of the judgment debtors be brought on

record.

I have considered the averments in this application and I am satisfied that

the amendments sought for are formal and consequential in nature and do not

prejudice the rights of the parties.

In such circumstances, there shall be an order in terms of prayer (a) to (c)

of the Master's Summons.

With the aforesaid directions, GA/3/2024 stands disposed of.

Let EC/227/2015 appear in the monthly list of July, 2024.

(RAVI KRISHAN KAPUR, J.) SK.