Kotak Mahindra Bank Ltd vs Noni Gopal Ghosh & Anr
2024 Latest Caselaw 1717 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Noni Gopal Ghosh & Anr on 9 May, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-15
                        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 : 9th May, 2024.

Appearance:

Mr. Rohan Kumar Thakur, Adv.

...for the decree-holder.

Mr. Anjan Banerjee, Adv.

...for the judgment-debtors.

The Court: It is submitted on behalf of the judgment-debtors that an

opportunity be granted to consider the proposal of the decree-holder.

Without prejudice to their rights and contentions, the parties are requested

to try to amicably settle their disputes.

Let this matter appear on 15 May, 2024.

In the meantime, the judgment-debtor no.1 is directed to be present for

examination on the returnable date.

In default of appearance, appropriate orders would be passed on the

returnable date.

(RAVI KRISHAN KAPUR, J.)

s.pal