Kotak Mahindra Bank Ltd vs Jitendra Kumar Singh And Anr
2021 Latest Caselaw 1653 Cal/2

OD-8
                                 EC/237/2019
                   IA NO: GA/1/2020(Old No: GA/722/2020)
                      IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE
                              (Via Video Conference)


                            KOTAK MAHINDRA BANK LTD.
                                  VERSUS
                       JITENDRA KUMAR SINGH AND 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