Kotak Mahindra Bank Ltd vs Iman Ali Molla And Ors
2025 Latest Caselaw 1480 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Iman Ali Molla And Ors on 21 March, 2025

Author: Shampa Sarkar

Bench: Shampa Sarkar

OCD 26
                  IN THE HIGH COURT AT CALCUTTA
                   Ordinary Original Civil Jurisdiction
                        COMMERCIAL DIVISION
                            ORIGINAL SIDE

                            EC/27/2023
                     KOTAK MAHINDRA BANK LTD
                                 VS
                      IMAN ALI MOLLA AND ORS.

BEFORE:
The Hon'ble JUSTICE SHAMPA SARKAR
 Date : March 21, 2025
                                                   Ms. Shrayoshee Das, Adv.
                                              Mr. Rohan Kumar Thakur, Adv.
                                                Mr. Tridibesh Dasgupta, Adv.
                                                           ...for award holder
                                                  Mr. Pratip Mukherjee, Adv.
                                                       Mr. Surajit Basu, Adv.
                                                       Ms. Jasika Alam, Adv.
                                                       ...for judgment debtor.


      The Court :-    The award debtor has surrendered before the

Court. Accordingly, the warrant of arrest shall be kept in abeyance for

a period of four months. The award debtor shall file requisites in the

office of the Deputy Sheriff, for onward communication of this order to

the concerned police station.

      Award debtor has been administered oath and is discharged.

      Let the matter appear on 20th June, 2025, when the learned

Advocate for respondents will come back with further instructions.

Award debtor is discharged.

The finance company shall approach the concerned police

station for necessary assistance, to trace out the vehicle/hypothecated

assets.

Affidavit of assets shall be filed by the award debtor in the

meantime.

(SHAMPA SARKAR, J.)

GH.