Kotak Mahindra Bank Limited vs Great Wall Corporate Services Pvt. Ltd. ...
2025 Latest Caselaw 133 Cal/2

Calcutta High Court

Kotak Mahindra Bank Limited vs Great Wall Corporate Services Pvt. Ltd. ... on 7 May, 2025

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OIPD-1
                       IN THE HIGH COURT AT CALCUTTA
                                   ORIGINAL SIDE
                       (Intellectual Property Rights Division)

                                   EC/310/2019

                    KOTAK MAHINDRA BANK LIMITED
                                 VS
           GREAT WALL CORPORATE SERVICES PVT. LTD. AND ORS.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 7th May, 2025.

Appearance:

Ms. Shrayashee Das, Adv.

Mr.Tridibesh Dasgupta, Adv.

...for the award-holder

The Court: None appears on behalf of the judgment-debtors nor is any

adjournment prayed for on their behalf.

The Report filed by the Registrar, Original Side is brought to the

attention of this Court. It appears from the Report that pursuant to an order

passed in SLP(C) No. 9100 of 2024, the time to file the Affidavit of Assets was

extended. It further appears from the Report that the judgment-debtors have

also file an Affidavit of Assets in the Department.

The award-holder submits that no copy of the Affidavit of Assets has yet

been served on them.

Liberty is granted to the award-holder to take inspection of the records

after complying with all necessary formalities.

The award-holder also directed to communicate the passing of this order

to the judgment-debtors.

Let this matter appear in the monthly list of June, 2025.

(RAVI KRISHAN KAPUR, J.)

S.Bag