Calcutta High Court (Appellete Side)
Kotak Mahindra Bank Limited vs Sairam Ilindra & Anr on 18 November, 2022
Author: Subhasis Dasgupta
Bench: Subhasis Dasgupta
18.11.2022 Item No.20 Ct. No.7 CHC C.O.528 of 2022 IA NO: CAN/2/2022 Kotak Mahindra Bank Limited Vs. Sairam Ilindra & anr.
Mr. Swagata Roy ...for the petitioner Mr. Uttam Sharma ...for the opposite parties Affidavit-of-service furnished by the petitioner be taken on record.
Learned advocate appearing for the opposite parties disputes with the proposal, mooted by the petitioner, for extension of interim order already granted in this case.
The issue involved in this case needs to be addressed giving hearing for the purpose. There is an interim order already granted in this case, let the same be continued till the second week of January, 2023.
List the matter under the heading "Hearing of Civil Revision" in the first week of January, 2023. Accordingly, C.A.N.2 of 2022 stands disposed of.
(Subhasis Dasgupta, J.)