Kotak Mahindra Bank Limited vs Sekh Mehedi Hasan And Anr
2025 Latest Caselaw 757 Cal/2

Calcutta High Court

Kotak Mahindra Bank Limited vs Sekh Mehedi Hasan And Anr on 7 January, 2025

Author: Shampa Sarkar

Bench: Shampa Sarkar

OCD-45
                                ORDER SHEET

                               EC-COM/196/2024
                     IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                             COMMERCIAL DIVISION
                                 ORIGINAL SIDE

                        KOTAK MAHINDRA BANK LIMITED

                                        VS

                        SEKH MEHEDI HASAN AND ANR.

      BEFORE:
      The Hon'ble JUSTICE SHAMPA SARKAR
      Date: 7th January, 2025.

                                                                      Appearance:

                                                       Sk. Sariful Haque, Adv.
                                                 Mr. Abhishek Bhattacharjee, Adv.
                                                           ...for the award-holder


            The Court: This matter appears for the first time. The execution

application has been filed within the statutory period of two years. Let service

be effected upon the respondent/judgment debtors. Affidavit of service be filed

on the next date. The judgment debtors shall file their affidavit of assets on the

returnable date.

Let the matter appear on 18th March, 2025 at 4 P.M.

(SHAMPA SARKAR, J.)

TR/