Kotak Mahindra Bank Limited vs Vakeel Khan And Anr
2025 Latest Caselaw 2963 Cal/2

Calcutta High Court

Kotak Mahindra Bank Limited vs Vakeel Khan And Anr on 7 November, 2025

OCD-16
                                    ORDER SHEET

                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE
                                (Commercial Division)

                               EC-COM/323/2024
                         KOTAK MAHINDRA BANK LIMITED
                                     VS
                             VAKEEL KHAN AND ANR

    BEFORE:
    The Hon'ble JUSTICE GAURANG KANTH
    Date : 7th November, 2025.

                                                                         Appearance
                                                        Ms. Shrayashi Das, Advocate
                                                    Mr. Rohan Kr. Thakur, Advocate
                                                   Mr. Tridibesh Dasgupta, Advocate
                                                             ... for the award-holder.

            The Court: Affidavit of service indicates that the judgment debtor has

not been served.

            Learned counsel for the petitioner seeks and is granted liberty to

effect service through publication.

            Let requisite steps be taken by the petitioner to serve upon the

respondents/ judgment debtors.

Let the matter be listed after six weeks i.e. on 18.12.2025.

(GAURANG KANTH, J.) Arsad, AR(CR)