Kotak Mahindra Bank Ltd vs Rajinder Singh And Anr
2021 Latest Caselaw 1696 Cal/2

OD-4


                                  ORDER SHEET

                                   EC/454/2019

                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE

                           KOTAK MAHINDRA BANK LTD.
                                    VERSUS
                            RAJINDER SINGH AND ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date: 22nd December, 2021.

(Via Video Conference)

The Court: The matter is mentioned at the instance of the petitioner. It is

submitted that there is an inadvertent typographical error in the order dated 16 th

December, 2021. It has been wrongly recorded that the warrant of arrest be

executed against the judgement-debtor nos. 1 and 3 instead of judgment debtor

nos. 1 and 2.

The order dated 16th December, 2021 stands modified to the aforesaid

extent.

The Department is directed to act accordingly.

(RAVI KRISHAN KAPUR, J.)

S.Bag