Kotak Mahindra Bank Ltd vs Sekh Rabiul Islam And Ors
2024 Latest Caselaw 2969 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Sekh Rabiul Islam And Ors on 19 September, 2024

Author: Sabyasachi Bhattacharyya

Bench: Sabyasachi Bhattacharyya

OD-17
                                 ORDER SHEET

                                 EC/231/2015

                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE


                        KOTAK MAHINDRA BANK LTD.
                                    VS
                        SEKH RABIUL ISLAM AND ORS.


   BEFORE:
   The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA

Date: 19th September, 2024.

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Himanshu Bhawsinghka, Adv.

Mr. Rohan Kumar Thakur, Adv.

..for the award-holder

Mr. Rishabh Ahmad Khan, Adv.

...for the judgment-debtors

The Court: The award-debtors have been arrested and are produced in

Court today.

The award-debtor no.1 shall be present for being examined by the award-

holder on September 26, 2024, when the matter shall be listed under the same

heading.

Subject to the undertaking of the award-debtors that the award-debtor

no.1 shall be so present, the warrant of arrest issued against the three award-

debtors are suspended for the time being till September 30, 2024.

(SABYASACHI BHATTACHARYYA, J.)

bp/R Bhar