Kotak Mahindra Bank Ltd vs Pintu Kumar Sahu & Anr
2021 Latest Caselaw 1730 Cal/2

OD-8
                                  EC/369/2018
                               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
                               PINTU KUMAR SAHU & ANR.

    BEFORE:
    The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date: 24th December, 2021.

Appearance:

Ms. S.Das, Adv.

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

notwithstanding an earlier order dated 13th December, 2018, the warrants of

arrest have not been executed.

In view of the aforesaid, the returnable date for execution of warrants of

arrest is extended by a period of two months from date.

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 21st February, 2022. In the meantime, the

Deputy Sheriff is also directed to file a Report as to why the warrants of arrest

issued in terms of the order dated 13th December, 2018, has not yet been

executed.

(RAVI KRISHAN KAPUR, J.) D.Ghosh