Kotak Mahindra Bank Limited vs Chhedi Sahani
2025 Latest Caselaw 423 Cal/2

Calcutta High Court

Kotak Mahindra Bank Limited vs Chhedi Sahani on 16 July, 2025

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OIPD-1

                     IN THE HIGH COURT AT CALCUTTA
                                ORIGINAL SIDE
                     (Intellectual Property Rights Division)

                              CC/15/2024
                           WITH EC/438/2015
                      KOTAK MAHINDRA BANK LIMITED
                                  VS
                             CHHEDI SAHANI

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date :-16th July, 2025.

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Tridibesh Dasgupta, Adv.

..for the petitioner.

Mr. Jayanta Kumar Pain, Adv.

...for the contemnor

The Court: It is submitted on behalf of the award holder that they are

ready and willing to settle the proceeding on the condition that the award

debtor pays an aggregate sum of Rs. 3,50,000/- in seven installments.

The judgment debtor prays for an opportunity to take instructions in

this matter.

Let this matter appear under the heading "For Settlement" on 23 July,

2025.

(RAVI KRISHAN KAPUR, J.)

Arsad, AR(CR)