Kotak Mahindra Bank Ltd vs Md Jawed Quraishi And Anr
2024 Latest Caselaw 3013 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Md Jawed Quraishi And Anr on 25 September, 2024

Author: Sabyasachi Bhattacharyya

Bench: Sabyasachi Bhattacharyya

OCDSL-1
                               ORDER SHEET

                                EC/289/2023

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

                        KOTAK MAHINDRA BANK LTD.
                                   VS
                       MD JAWED QURAISHI AND ANR.

   BEFORE:
   The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA

Date : 25th September, 2024.

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Rohan Kumar Thakur, Adv.

...for the award-holder

Ms. Amrin Khatun, Adv.

...for judgment-debtor no.1

The Court: The award-debtor no.1 Md. Jawed Quraishi surrenders

before the Court.

Accordingly, the warrant of arrest issued in respect of the award-

debtor no.1 be suspended till November 22, 2024 or until further order,

whichever is earlier. The said suspension, however, is subject to the rider

that the award-debtor no.1 shall file his affidavit of assets within November

7, 2024. Moreover, the award-debtor no.1 shall be personally present in

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

The matter shall next be listed under the appropriate heading on

November 14, 2024.

(SABYASACHI BHATTACHARYYA, J.)

R.Bhar