Kotak Mahindra Bank Limited vs Chhedi Sahani
2025 Latest Caselaw 561 Cal/2

Calcutta High Court

Kotak Mahindra Bank Limited vs Chhedi Sahani on 24 July, 2025

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OIPD-6 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: 24th July, 2025

Appearance:

Mr. Jayanta Kumar Pain, Adv.

..for the contemnor.

Ms. Shrayashee Das, Adv.

Mr. Rohan Kumar Thakur, Adv.

Mr. Tridibesh Dasgupta, Adv.

..for the petitioner.

The Court: The judgment debtor offers to pay a sum of Rs. 3,50,000/- in

installments of Rs. 5,000/- each.

It is submitted on behalf of the award holder that they are agreeable to

accept the above sum of Rs. 3,50,000/- in 10 installments.

This proceeding has been pending for a considerable long time. In view of the

peculiar facts and the failure of the award holder to ascertain any other tangible

assets belonging to the award debtor, CC/15/2024 along with EC/438/2015

stands disposed of by directing the judgment debtor to pay Rs.5,000/- per month

by the 1st of every month commencing from the month of August 2025.

Liberty is granted to the award holder to file a fresh application in

accordance with law, if the circumstances so warrant.

(RAVI KRISHAN KAPUR, J.)

Arsad, AR(CR)