Kotak Mahindra Bank Ltd vs Jagtar Singh And Ors
2021 Latest Caselaw 1632 Cal/2

OD 43


                                    EC 452 of 2019
                         IN THE HIGH COURT AT CALCUTTA
                        ORDINARY ORIGINAL JURISDICTION
                                  ORIGINAL SIDE


                            KOTAK MAHINDRA BANK LTD.
                                     VERSUS
                              JAGTAR SINGH AND ORS.

    BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 16th December, 2021.

The Court:- It is submitted by the petitioner that notwithstanding an order

dated 9th November, 2021, the warrant of arrest has not been executed against the

judgment-debtor nos. 1 and 3.

The Deputy Sheriff is directed to file a report as to why the warrant of arrest

has not been executed in respect of the judgment-debtor nos. 1 and 3. The time to

execute the warrant of arrest is extended by a period of four weeks from date.

Let this matter appear on the 7th of February, 2022.

In the meantime, the Superintendent of Police and the Officer-in-Charge of

the concerned police station is directed to file a report as to why warrant of arrest

could not be executed in terms of the order dated 9th November, 2021.

(RAVI KRISHAN KAPUR, J.)

S.Chandra