Kotak Mahindra Bank Limited vs Chhedi Sahani
2024 Latest Caselaw 2019 Cal/2

Calcutta High Court

Kotak Mahindra Bank Limited vs Chhedi Sahani on 22 May, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

Mentioning

                        IN THE HIGH COURT AT CALCUTTA
                           Special Jurisdiction (Contempt)
                                   ORIGINAL SIDE

                                 CC/15/2024
                         KOTAK MAHINDRA BANK LIMITED
                                     VS
                                CHHEDI SAHANI

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 22nd May, 2024 Appearance:

Mr. Rohan Kumar Thakur, Adv.

...for the petitioner.

The Court: It is submitted that the order dated 7 May, 2024 contains an

inadvertent typographical error. The alleged contempt had been committed during

the course of examination of the judgment-debtor on 11 October, 2023 and not in

terms of an order dated 7 May 2022.

The returnable date for the issuance of the Rule is extended till 31 July,

2024.

The order dated 7 May 2024 stands corrected to the aforesaid extent only

(RAVI KRISHAN KAPUR, J.)

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