Calcutta High Court
Indusind Bank Limited vs Rachna Jaiswal And Anr on 17 September, 2021
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
OD - 20
EC 222 OF 2018
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
INDUSIND BANK LIMITED
Vs
RACHNA JAISWAL AND ANR.
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 17th September, 2021.
Mr. Sayak Ranjan Ganguly, Mr. Pratip Mukherjee, Ms. Barnana Sen, Advs., for the decree-holder. The Court: At the instance of the decree-holder, let this matter appear in the Monthly List of December, 2021.
It is submitted on behalf of the decree-holder that notwithstanding the order dated 22 February 2019, the vehicle in question has not been sold till date. The decree-holder is directed to issue fresh advertisements in terms of the order dated 22 February 2019 for taking steps to effect sale of the subject vehicle. The Receiver is also directed to file a report on the returnable date.
(RAVI KRISHAN KAPUR, J.) S.Das AR[CR] 2