Kotak Mahindra Bank Ltd vs Ashok Kumar & Anr
2024 Latest Caselaw 3091 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Ashok Kumar & Anr on 4 October, 2024

Author: Sabyasachi Bhattacharyya

Bench: Sabyasachi Bhattacharyya

OCDSL-1
                               ORDER SHEET

                                EC/98/2023

                    IN THE HIGH COURT AT CALCUTTA
                     Ordinary Original Civil Jurisdiction
                              ORIGINAL SIDE
                           (Commercial Division)


                      KOTAK MAHINDRA BANK LTD.
                                 VS
                         ASHOK KUMAR & ANR.


  BEFORE:
  The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA

Date : 4th October, 2024.

Appearance:

Ms. Shrayashee Das, Adv.

...for the award-holder

Mr. Amritam Mandal, Adv.

Mr. Sourav Paul, Adv.

Mr. Javed Majid, Adv.

...for the judgment-debtors

The Court: Learned counsel for the award-debtors submits that both

the award-debtors are personally present in Court. Accordingly, it is prayed

that the warrants of arrest be suspended.

It is found upon hearing learned counsel that affidavits of assets have

not been filed by the award-debtors as per previous direction of the Court.

Accordingly, 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 the condition of filing such affidavits of assets within the

stipulated time and a 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 warrants of arrest are suspended till November 30,

2024 or until further order, whichever is earlier.

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

of examination of the award-debtor no.1.

(SABYASACHI BHATTACHARYYA, J.)

R.Bhar