Kotak Mahindra Bank Ltd vs Jagtar Singh And Ors
2021 Latest Caselaw 1395 Cal/2

OD-80
                                  EC/452/2019
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                ORIGINAL SIDE
                              (Via Video Conference)


                           KOTAK MAHINDRA BANK LTD.
                                         VERSUS
                                  JAGTAR SINGH AND ORS.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date: 9th November, 2021.

Appearance:

Ms.S.Das, Adv.

The Court:- Affidavit of Service filed on behalf of the decree-holder be kept

with the records.

It appears from the earlier orders of Court that despite repeated

opportunities given to the judgment-debtors, the judgment-debtors have failed to

file their Affidavit of Assets.

In view of deliberate non-compliance on the part of the judgment-debtors,

let warrants of arrest be issued against judgment-debtor nos. 1 and 3.

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.

The warrants of arrest are made returnable on 15 December 2021.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh