Kotak Mahindra Bank Ltd vs Tapas Routh
2025 Latest Caselaw 63 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Tapas Routh on 2 May, 2025

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OIPD-1 IN THE HIGH COURT AT CALCUTTA ORIGINAL SIDE Special Jurisdiction [Contempt]

CC/126/2023 IA NO: GA/1/2024

KOTAK MAHINDRA BANK LTD VS TAPAS ROUTH

Before:

The Hon'ble Justice RAVI KRISHAN KAPUR Date: 2nd May 2025

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Paritosh Sinha, Adv.

Mr. Rohan Kumar Thakur, Adv.

Mr. Tridibesh Dasgupta, Adv.

...for petitioner.

The Court: It appears that there is an inadvertent typographical error in the

order dated 22 April, 2025, the reference to the judgment debtor in paragraph 3

and 4 of the order should read as alleged contemnor. The order dated 22 April,

2025 stands corrected to the above extent.

(RAVI KRISHAN KAPUR, J.)

SK.