Kotak Mahindra Bank Limited vs Parimal Ray And Anr
2024 Latest Caselaw 3090 Cal/2

Calcutta High Court

Kotak Mahindra Bank Limited vs Parimal Ray And Anr on 4 October, 2024

Author: Sabyasachi Bhattacharyya

Bench: Sabyasachi Bhattacharyya

ODSL-1
                                ORDER SHEET

                                 EC/209/2021

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


                     KOTAK MAHINDRA BANK LIMITED
                                  VS
                         PARIMAL RAY AND ANR.


  BEFORE:
  The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA

Date : 4th October, 2024.

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Rohan Kumar Thakur, Adv.

...for the award-holder

Mr. Subhas Chandra Atha, Adv.

Mr. Suvam Sinha, Adv.

...for the judgment-debtors

The Court: The award-debtor no.1 is present in Court.

Learned counsel for the award-debtors seeks suspension of the

warrant of arrest.

It is found from the records that the award-debtors have not yet filed

their affidavits of assets as per previous direction of the Court.

Accordingly, both the award-debtors are directed to file their affidavits

of assets by November 8, 2024 with advance copies to the learned advocate-

on-record for the award-holder.

Subject to such filing within the time as stipulated above and to the

further condition that the award-debtor no.1 shall be personally present in

Court on November 14, 2024 for being examined by the award-holder, the

warrant of arrest issued earlier stands suspended till November 30, 2024 or

until further order, whichever is earlier.

The matter shall next be listed on November 14, 2024 for examination

of the award-debtor no.1.

(SABYASACHI BHATTACHARYYA, J.)

R.Bhar