Kotak Mahindra Bank Ltd vs P. Manimaran & Anr
2021 Latest Caselaw 1647 Cal/2

OD-2
                               EC/7/2019
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                             ORIGINAL SIDE
                            (Via Video Conference)


                       KOTAK MAHINDRA BANK LTD.
                                  VERSUS
                            P. MANIMARAN & ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date: 16th December, 2021.

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

earlier order dated 8th September 2021, the warrant of arrest in respect of the

judgment-debtor no.1 could not be executed.

In view of the aforesaid, the time to execute the warrant of arrest is

extended till 30th January, 2022. The Deputy Sheriff is directed to file a Report

on the returnable date as to why the warrant of arrest in terms of the order

dated 8th September, 2021 could not be executed.

Let this matter appear on 2nd February, 2022.

(RAVI KRISHAN KAPUR, J.) D.Ghosh