Kotak Mahindra Bank Limited vs Narayan Sarkar And Anr
2024 Latest Caselaw 2852 Cal/2

Calcutta High Court

Kotak Mahindra Bank Limited vs Narayan Sarkar And Anr on 5 September, 2024

Author: Sabyasachi Bhattacharyya

Bench: Sabyasachi Bhattacharyya

OCD-48
                                 ORDER SHEET

                               EC-COM/109/2024

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

                      KOTAK MAHINDRA BANK LIMITED
                                  VS
                        NARAYAN SARKAR 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

Ms. Busra Khatun, Adv.

...for the judgment-debtors

The Court: Ms. Busra Khatun, Advocate appears and submits that

she has instruction to appear on behalf of award-debtors and seeks an

extension of time for filing affidavit of assets.

Leave is granted to Ms. Khatun to file her Vakalatnama on behalf of

the award-debtors by September 9, 2024.

The affidavits of assets of the award-debtors shall be filed within a

week from date with advance copies to the learned advocate for the award-

holder.

The matter shall next be listed on September 19, 2024, when the

award-debtors shall be personally present in Court for being examined by

the award-holder.

(SABYASACHI BHATTACHARYYA, J.)

bp/R.Bhar