Kotak Mahindra Bank Ltd vs Satyajit Kalia & Anr
2025 Latest Caselaw 1738 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Satyajit Kalia & Anr on 12 June, 2025

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

ORDER

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

                                   EC/274/2015

                          KOTAK MAHINDRA BANK LTD.
                                  VERSUS
                            SATYAJIT KALIA & ANR.

BEFORE :
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date: 12th June, 2025.

Mr. Rohan Kumar Thakur, Adv.

. . . . for the award holder.

The Court : In view of the urgency, the judgment debtor no.1 has been

produced under arrest in terms of an order dated 10 th January, 2025.

The undertaking furnished by the judgment debtor no.1 be kept with the

records.

Let this matter appear on 13th June, 2025 before the Regular Bench

under the heading 'Examination of Judgement Debtor'.

The judgment debtor no.1 undertakes to be present on the returnable

date.

The order of arrest shall remain stayed until further orders of Court.

(RAVI KRISHAN KAPUR, J.)

pa/sb