Idfc First Bank Ltd (Formerly ... vs Abdul Wohab Mondal And Ors
2021 Latest Caselaw 1121 Cal/2

OD-55
                                ORDER SHEET
                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE
                            [Via Video Conference]

                                 EC/409/2019

    IDFC FIRST BANK LTD (FORMERLY KNOWN AS CAPITAL FIRST LTD)
                              Versus
                 ABDUL WOHAB MONDAL AND ORS.


 BEFORE:
 The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 27th September, 2021 Appearance:

Ms. Tutul Das Singh, Adv.

Mr. Amar Singh, Adv.

Ms. Pooja Sett, Adv.

Mr. Ranjit Singh, 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 from an order dated 10 th

September, 2021 that the judgment-debtors had sought for time to file their

affidavit of assets. It is submitted on behalf of the decree-holder that no

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

In view of the default on the part of the judgment-debtors, let warrant of

arrest be issued against the judgment-debtor no. 1.

The warrant is made returnable on the on the 10th 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.

(RAVI KRISHAN KAPUR, J.)

TO/S.Bag