Kotak Mahindra Bank Ltd vs Jaymony Debnath And Ors
2024 Latest Caselaw 1740 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Jaymony Debnath And Ors on 10 May, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OCD-59
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               (Commercial Division)


                                  EC/8/2022
                           KOTAK MAHINDRA BANK LTD.
                                     VS
                          JAYMONY DEBNATH AND ORS.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 10th May, 2024.

Appearance:

Mr. Rohan Kumar Thakur, Adv.

Ms. Sujata Choudhry, Adv.

Mr. Om Prakash, Adv.

Ms. Alia Gaffar, Adv.

The Court: The son of the judgment-debtor no.1 is present in Court and

submits that efforts are being taken to amicably resolve the disputes between the

parties.

Let this matter appear on 15th May, 2024.

In the meantime, both the Advocates along with the son of the judgment-

debtor no.1 are requested to take steps to try to resolve their disputes.

(RAVI KRISHAN KAPUR, J.)

bp/R.Bhar