Kotak Mahindra Bank Ltd vs Satyajit Kalia & Anr
2021 Latest Caselaw 813 Cal/2

OD-6
                                  EC/274/2015
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Via Video Conference)


                        KOTAK MAHINDRA BANK LTD.
                                 Versus
                          SATYAJIT KALIA & ANR.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 14th September, 2021.

Appearance:-

Ms.Shrayashee Dey, Adv.

Mr.Jishnujit Roy, Adv.

..for the decree-holder

The Court : The decree-holder is represented.

It is submitted on behalf of the decree-holder that earlier orders for

execution of the warrant of arrest in so far as the judgment-debtor no.1 is

concerned, has not been executed till date.

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

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

The warrant of arrest is made returnable on or before 23 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-debtor no.1 before this Court on or

before the returnable date.

(RAVI KRISHAN KAPUR, J.) D.Ghosh/S.Das