Kotak Mahindra Bank Ltd vs Sk. Samajul Islam And Anr
2022 Latest Caselaw 1314 Cal/2

ODC 16
                             ORDER SHEET
                              EC/3/2022
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                         COMMERCIAL DIVISION


                        KOTAK MAHINDRA BANK LTD.
                                    VS
                        SK. SAMAJUL ISLAM AND ANR.


 BEFORE:
 The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 7th April, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Ms. Shrayashee Das, Adv.

Mr. Jishnujit Roy, Adv.

The Court: The affidavit of service filed on behalf of the decree-holder

be kept with the records. It appears from the said affidavit that, the service has

been effected on all the judgment debtors.

By an earlier order of the Court, the judgment debtors had been

directed to file their affidavit of assets. It is submitted on behalf of the decree

holder that notwithstanding the earlier order of Court, no affidavit of assets

has been filed on their behalf.

None appears on behalf of the judgment-debtors nor is any

accommodation prayed for on their behalf.

In view of the deliberate non-compliance of the judgment-debtors, let a

warrant of arrest be issued against the judgment debtor no.1.

The matter is made returnable on 28th June, 2022.

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 warrants of arrest and production of the aforesaid judgment

debtors before this Court on or before the returnable date.

(SHEKHAR B. SARAF, J.)

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