Kotak Mahindra Bank Limited vs Om Shivam Maternity And Nursing
2024 Latest Caselaw 1814 Cal/2

Calcutta High Court

Kotak Mahindra Bank Limited vs Om Shivam Maternity And Nursing on 14 May, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-23

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

                                  EC/206/2019

                       KOTAK MAHINDRA BANK LIMITED
                                    VS
                     OM SHIVAM MATERNITY AND NURSING
                        HOSPITAL PVT. LTD. AND ORS.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 14th May, 2024.

Appearance:

Mr. Shrayashee Das, Adv.

Mr. H. Bhowsinghka, Adv.

Mr. R. K. Thakur, Adv.

Mr. Farrhan Ghaffar, Adv.

Md. Zafar Jilani, Adv.

The Court: A copy of the written offer furnished on behalf of the award-

debtors be kept with the records.

It is submitted on behalf of the award-debtors that the judgment-debtor

no. 2 is agreeable to pay a sum of Rs.13 lakhs in 10 (ten) equal installment

commencing from 10th June, 2024 and ending on 10th March, 2025.

Let this matter appear for further consideration on 12th July, 2024.

In the meantime, the award-debtor is directed to pay the monthly

installment for the month of June and July respectively.

(RAVI KRISHAN KAPUR, J.)

S.Bag