Kotak Mahindra Bank Ltd vs Balram Kumar & Anr
2021 Latest Caselaw 1651 Cal/2

OD-7
                                EC/374/2018
                             IA NO: GA/1/2019
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE
                             (Via Video Conference)


                            KOTAK MAHINDRA BANK LTD.
                                        VERSUS
                                  BALRAM KUMAR & ANR.

   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date: 17th December, 2021.

Appearance:

Mr.Jishnujit Roy, Adv.

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

notwithstanding the earlier orders of Court, the warrants of arrest against the

judgment-debtors have not yet been executed.

The returnable date for execution of the warrants of arrest be extended

by a period of eight weeks from date. In the meantime, Deputy Sheriff is directed

to file a Report as to what steps have been taken for execution of the warrants of

arrest and as to why the same have not yet been executed.

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

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

arrest and production of the judgment-debtors before this Court on or before the

returnable date.

Let this matter appear on 10th February, 2022.

(RAVI KRISHAN KAPUR, J.) D.Ghosh