Calcutta High Court (Appellete Side)
Kotak Mahindra Bank Limited vs Sairam Ilindra & Anr on 2 August, 2022
Author: Subhasis Dasgupta
Bench: Subhasis Dasgupta
04 02.08. 2022 AGM /RKB C.O. 528 of 2022 Ct CAN 1 of 2022 07
Kotak Mahindra Bank Limited Vs Sairam Ilindra & Anr Mr. Vikram Wadeha, Ms. Vidushi Chokhani, ... for the petitioner.
Mr. Uttam Sharma ... for the opposite parties Mr. Vikram Wadeha learned advocate appearing for the petitioner proposes for extension of interim order submitting that unless the interim order be extended for further period of time, the very purpose of the revisional application may be frustrated.
Disputing with the submission raised by the petitioner, Mr. Uttam Sharma, learned advocate appearing for the opposite parties submits that the issues involved in this case may be addressed giving a hearing for the purpose.
Learned advocate appearing for the opposite parties, who is not prepared today to address the issues involved in this case, proposes for accommodation.
List the matter under the heading "Hearing" in the second week of September, 2022.
The interim order granted in this case be extended till the end of September, 2022. 2 Let the CAN application being CAN 1 of 2022 praying for extension of interim order, stands disposed of.
(Subhasis Dasgupta, J)