Kotak Mahindra Bank Ltd vs Pramila Minings Alloys Pvt. Ltd. & ...
2021 Latest Caselaw 840 Cal/2

OD-64
                            ORDER SHEET
                 IN THE HIGH COURT AT CALCUTTA
                  Ordinary Original Civil Jurisdiction
                           ORIGINAL SIDE
                        [Via Video Conference]


                            EC/165/2016

                  KOTAK MAHINDRA BANK LTD.
                            Versus
            PRAMILA MININGS ALLOYS PVT. LTD. & ANR.


 BEFORE:
 The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 15th September, 2021

Ms. Shrayashee Das, Advocate appears for petitioner.

The Court : It is submitted on behalf of the decree holder that

despite earlier orders of this Court, the warrant of arrest in respect of

judgment debtor no.2 has not been executed.

I find that by orders dated 12th May, 2017, 7 th July, 2017 and 18th

August, 2017 repeated directions have been passed on the Police

Authorities to execute the warrant of arrest against the judgment

debtor no.2 but the same has not been executed till date.

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

against the judgment debtor no.2. The returnable date of the warrant

is extended till 31st December, 2021. The matter is made returnable on

2nd December, 2021.

The jurisdictional Superintendent of Police and the Officer-in-

Charge of the local police station are both directed to ensure execution

of the warrant of arrest and produce the judgment debtor no.2 on or

before the returnable date.

The Deputy Sheriff of this Court is also directed to file a Report on

the returnable date as to what steps have been taken in respect of the

execution of the warrant of arrest in terms of the earlier directions of

this Court and this order.

(RAVI KRISHAN KAPUR, J.) pkd/SK.