Kotak Mahindra Bank Ltd vs Balram Kumar & Anr
2021 Latest Caselaw 957 Cal/2

OD-51
                                    EC/374/2018
                                  IA No.GA/1/2019

                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE


                            KOTAK MAHINDRA BANK LTD
                                      VS
                              BALRAM KUMAR & ANR.

   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 20th September, 2021.

Appearance:

Ms. Shrayashee Das, Adv.

...for the decree-holder.

The Court: The decree-holder is represented. It is submitted on behalf of the

decree-holder that notwithstanding an order dated December 13, 2018 the warrant of

arrest issued against the judgment-debtor no.1 has not been executed.

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

judgment-debtor no.1.

The warrant is made returnable on November 11, 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.)

s.pal