Kotak Mahindra Bank Ltd vs Riwaaz Creation And Ors
2024 Latest Caselaw 1781 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Riwaaz Creation And Ors on 13 May, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-12

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

                                 EC/379/2018
                           KOTAK MAHINDRA BANK LTD
                                     VS
                           RIWAAZ CREATION AND ORS.
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 13th May, 2024.

Appearance:

Mr. Rohan Kumar Thakur, Adv.

...for the decree-holder.

Ms. NIlanjana Adhya, Adv.

Mr. Abhishek Agarwal, Adv.

...for the judgment no.2.

The Court: An adjournment is sought for on behalf of the judgment-debtor

no.2. The judgment-debtor no.2 also undertakes to furnish a proposal to satisfy

the decretal dues. The judgment-debtor no.2 is also available for examination.

Let this matter appear on 13 June, 2024 under the heading 'For

Examination of Judgment-debtors.' The judgment-debtor shall also be present for

examination on the returnable date.

In the meantime, the judgment debtor is directed to suggest a final proposal

for satisfaction of the decretal dues.

(RAVI KRISHAN KAPUR, J.)

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