Kotak Mahindra Bank Limited vs Great Wall Corporate Services Pvt. Ltd. ...
2025 Latest Caselaw 2467 Cal/2

Calcutta High Court

Kotak Mahindra Bank Limited vs Great Wall Corporate Services Pvt. Ltd. ... on 9 September, 2025

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OIPD-20
                    IN THE HIGH COURT AT CALCUTTA
                              ORIGINAL SIDE
                     Ordinary Original Civil Jurisdiction

                             IA NO. GA/2/2025
                              In 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 : 9th September, 2025.

Appearance:

Mr. Paritosh Sinha, Adv.

Ms. Shrayashee Das, Adv.

Mr. Rohan Kumar Thakur, Adv.

Mr. Tridibesh Dasgupta, Adv.

...for the petitioner.

The Court: This is an application for recalling of an order dated 8

August, 2025. It is submitted on behalf of the award holder that for

unavoidable reasons they were unable to be represented on the day the

matter was dismissed for default.

The judgment debtors remain unrepresented.

I have considered the averments made in the application and satisfied

that there are sufficient reasons as to why the award holder was

unrepresented when the matter was dismissed for default.

In view of the above there shall be an order in terms of prayer (a) of

the Master's Summons. With above directions, GA/2/2025 stands allowed.

EC/310/2019

This is an application for enforcement of an award dated 22nd

November, 2018 directing the judgment debtors to pay an aggregate amount

of Rs.33,52,656/-. Diverse orders have been passed from time to time. Pursuant to earlier orders of Court, the judgment debtors were also directed

to file their Affidavit of Assets. Subsequently, in terms of orders of the

Hon'ble Supreme Court, the judgment debtors were granted extension of

time to file their Affidavit of Assets.

It is submitted on behalf of the award holder that though no formal

service of the Affidavit of Assets has been effected by the judgment debtors,

they have been able to obtain a certified copy of the Affidavit of Assets which

had been filed in Court.

In view of the above, let this matter appear on 6 November, 2025

under the heading 'For Examination of the Judgment Debtors"

In the meantime, the award holder is directed to service a notice on

the judgment debtors and their Advocates appearing in this proceeding. In

default, appropriate orders for warrant of arrest would be passed against

them.

The judgment debtor nos. 2 and 3 are directed to be personally

present on the returnable date.

(RAVI KRISHAN KAPUR, J.)

SK.