Kotak Mahindra Bank Ltd vs Gautam Singh & Anr
2021 Latest Caselaw 692 Cal/2

OD-13

                                   EC/90/2016
                   IA NO: GA/1/2017(Old No: GA/2740/2017),
                                    GA/2/2020
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Via Video Conference)



                           KOTAK MAHINDRA BANK LTD.
                                    Versus
                             GAUTAM SINGH & ANR.



   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 9th September, 2021.

Appearance:-

Ms.Shrayashee Das, Adv.

The Court : Despite earlier orders of Court, the judgment-debtors have

failed to file their affidavits of assets.

None appears on behalf of the judgment-debtors.

It is evident that there has been deliberate and intentional non-

compliance of the earlier directions of Court by the judgment-debtors.

Accordingly, let warrants of arrest be issued against the judgment-debtors.

The warrants of arrest are made returnable on or before 18th of November

2021.

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

the local police station are directed to ensure due execution of the warrant of

arrest and production of the judgment-debtors before this Court on or before

the returnable date.

RE: IA NO: GA/1/2017 (Old No: GA/2740/2017), GA/2/2020:-

Let the connected applications being GA No.1 of 2017(Old No: GA/2740

of 2017) and GA No.2 of 2020 in EC No.19 of 2016 also appear on 15

September 2021.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh/S.Das