Kotak Mahindra Bank Ltd vs Kamal Hossain And Anr
2024 Latest Caselaw 2851 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Kamal Hossain And Anr on 5 September, 2024

Author: Sabyasachi Bhattacharyya

Bench: Sabyasachi Bhattacharyya

OCD-33
                               ORDER SHEET

                                EC/299/2023

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


                       KOTAK MAHINDRA BANK LTD.
                                  VS
                        KAMAL HOSSAIN AND ANR.


   BEFORE:
   The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA

Date : 5th September, 2024.

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Himanshu Bhawsinghka, Adv.

Mr. Rohan Kumar Thakur, Adv.

...for the award-holder

Mr. Tanmay Basu, Adv.

Mr. Arun Shaw, Adv.

...for judgment-debtors

The Court: The witness, Kamal Hossain, is examined in part.

To enable the witness to produce the documents referred to in today's

deposition, let the matter stand over till September 19, 2024, when the

witness shall present himself for further examination and produce the

documents referred to in the deposition adduced today.

Advance copies of the said documents shall be handed over to the

learned advocate for the award-holder within a week from date.

The affidavit of assets of the award-debtor no.2 filed today be kept on

record.

(SABYASACHI BHATTACHARYYA, J.)

bp/R.Bhar