Kotak Mahindra Bank Ltd vs Shrikrishna Manna & Anr
2024 Latest Caselaw 1695 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Shrikrishna Manna & Anr on 7 May, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-25
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE



                               EC/216/2015
                   IA NO: GA/1/2017(Old No:GA/2357/2017)

                          KOTAK MAHINDRA BANK LTD.
                                     VS
                          SHRIKRISHNA MANNA & ANR,.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 7th May, 2024.

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Himanshu Bhawsinghka, Adv.

Mr. Rohan Kumar Thakur, Adv.

...for award holder.

Mr. Nikhil Kr. Gupta, Adv.

Mr. Kiran Kumari Mahato, Adv.

...for judgment debtor.

The Court: It is submitted on behalf of the judgment debtor that they

would file the necessary Affidavit of Assets on or before the returnable date.

In such circumstances, let this matter appear on 21 May, 2024.

In the meantime, the judgment debtors are directed to file their respective

Affidavit of Assets and serve a copy thereof to the petitioner.

The judgment debtor no. 2 was produced under arrest. The Advocate on

record appearing on behalf of the judgment debtor submits that the Affidavit of

Assets would be positively filed prior to the returnable date.

(RAVI KRISHAN KAPUR, J.)

SK.