Kotak Mahindra Bank Ltd vs Gautam Singh & Anr
2022 Latest Caselaw 1342 Cal/2

OD 14

                                    ORDER SHEET
                                     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


                              KOTAK MAHINDRA BANK LTD.
                                       Versus
                                GAUTAM SINGH & ANR.


    BEFORE:
    The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 8th April, 2022.

Appearance:

Mr. Jishnujit Roy, Adv.

Ms. Shrayashee Das, Adv.

...for the petitioner

The Court: The petitioner is represented. It is submitted on behalf of the

petitioner that the date for execution of the warrant of arrest be extended for a period of

thirteen weeks from date

Let this matter appear on 1st July, 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 judgment debtors before this court on or before

the returnable date.

The Superintendent of Police is directed to file a report as to why the warrants of

arrest have not been executed till date.

(SHEKHAR B. SARAF, J.) B.Pal