Kotak Mahindra Bank Ltd vs Bidesh Saha And Anr
2025 Latest Caselaw 1874 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Bidesh Saha And Anr on 20 June, 2025

Author: Shampa Sarkar

Bench: Shampa Sarkar

OCD 1

                             ORDER SHEET
                           EC-COM/131/2024
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                         COMMERCIAL DIVISION


                          KOTAK MAHINDRA BANK LTD
                                     VS
                            BIDESH SAHA AND ANR


  BEFORE:
  The Hon'ble JUSTICE SHAMPA SARKAR

Date: 20th June, 2025.

Appearance:

Ms. Shrayshee Das, Adv.

Mr. Tridibesh Dasgupta, Adv. Mr. Rohan Kumar Thakur, Adv.

. . .for the petitioner.

Mr. Subrata Bhattacharyya, Adv. . . .for the judgment debtor no.1.

The Court: The petitioner submits that the matter has been settled out of

Court. EC-COM 131 of 2024 is disposed of, upon recording settlement and

discharge of the award.

Written instruction is taken on record.

Interim order, if any, stands discharged.

(SHAMPA SARKAR, J.)

Sp/