M/S. Citibank N A vs Subrata Adhikary And Anr
2021 Latest Caselaw 1112 Cal/2

OD-58
                                ORDER SHEET
                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE
                            [Via Video Conference]

                                 EC/3/2020

                          M/S. CITIBANK N A
                                Versus
                      SUBRATA ADHIKARY AND ANR.

 BEFORE:
 The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 27th September, 2021 Appearance:

Ms. Swatarup Banerjee, Adv.

...for the decree-holder

The Court : None appears on behalf of the judgment-debtors nor is any

accommodation prayed for on their behalf. It appears that notwithstanding the

orders dated 1st September, 2021 and 13th September, 2021, no affidavit of

assets has been filed on behalf of the judgment-debtors.

In view of the aforesaid, let there be a warrant of arrest issued against the

judgment-debtor no. 1.

The warrant of arrest is made returnable on 16th November, 2021.

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

local Police Station are directed to implement this order and ensure due

execution of the warrant of arrest and production of the aforesaid judgment-

debtor no. 1 on the returnable date.

Let this matter appear on 16th November, 2021.

(RAVI KRISHAN KAPUR, J.)

TO/S.Bag