Kotak Mahindra Bank Ltd vs Mafijul Sekh & Anr
2024 Latest Caselaw 1786 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Mafijul Sekh & Anr on 13 May, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-11

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

                                 EC/572/2015
                     IA NO: GA/1/2017(Old No:GA/2461/2017)

                          KOTAK MAHINDRA BANK LTD.
                                     VS
                             MAFIJUL SEKH & ANR.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 13th May, 2024.

Appearance:

Mr. Rohan Kumar Thakur, Adv.

...for the decree-holder.

The Court: None appears on behalf of the judgment-debtors nor is any

adjournment prayed for on their behalf.

Let this matter appear on 16 May, 2024.

In the meantime, the decree-holder is directed to serve a notice on the

judgment-debtors and the Advocates who are appearing on their behalf and file an

Affidavit of Service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

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