Indusind Bank Limited vs Md. Mahfooz Baig & Anr
2024 Latest Caselaw 1816 Cal/2

Calcutta High Court

Indusind Bank Limited vs Md. Mahfooz Baig & Anr on 14 May, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-26

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

                                   EC/354/2018

                            INDUSIND BANK LIMITED
                                     VS
                           MD. MAHFOOZ BAIG & ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 14th May, 2024.

Appearance:

Ms. Sonal Agarwal, Adv.

The Court: As a last chance, the award-holder is directed to serve the

judgment-debtors and file an Affidavit of Service on the returnable date.

Let this matter appear under the heading "For Examination of the

Judgment-Debtors" on 13th June, 2024.

In default, appropriate orders of warrants of arrest would be passed

against the judgment-debtors.

Affidavit of Service filed by the award-holder be kept with the records.

(RAVI KRISHAN KAPUR, J.)

S.Bag