Kotak Mahindra Bank Ltd vs Santosh Kumar Dubey & Anr
2021 Latest Caselaw 1582 Cal/2

OD-17
                                   EC/439/2015
                     IA NO: GA/1/2017(Old No:GA/2472/2017)
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE



                          KOTAK MAHINDRA BANK LTD.
                                     VS
                         SANTOSH KUMAR DUBEY & ANR.


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 13th December, 2021.

Appearance:

Ms. Shrayashee Das(saha), Adv.

The Court : It is submitted on behalf of the petitioner that

notwithstanding the order dated 18 September, 2015, the judgment debtors have

not yet been produced. In view of the aforesaid, let fresh warrant of arrest be

issued for production of the judgment debtors. The warrant of arrest is made

returnable on 18 January, 2022.

The jurisdictional Superintendent of Police and the Officer-in-Charge of the

local police station are directed to ensure due execution of the warrants and

production of the judgment debtors on the returnable date. The Deputy Sheriff

shall communicate this order to the jurisdictional Superintendent of Police for

immediate compliance. The Deputy Sheriff is also directed to file a report as to

why earlier warrant of arrest in terms of the order dated 18 September, 2015

have not yet been executed.

(RAVI KRISHAN KAPUR, J.) SK.