Idfc First Bank Ltd vs Kazi Nuruddin And Ors
2022 Latest Caselaw 2299 Cal/2

OD 9
                                ORDER SHEET
                                 EC/241/2020
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                ORIGINAL SIDE


                                IDFC FIRST BANK LTD
                                         VS
                              KAZI NURUDDIN AND ORS.

  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 29th August, 2022.

Appearance:

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett,Adv.

The Court: 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 award

holder that notwithstanding the earlier order of Court, no affidavit of assetss has

been filed on their behalf.

In view of the delibgerate non compliance of the order by the judgment

debtors, let a warrant of arrest be issued against the judgment debtor no.1.

The mattter is made returnable 14 weeks hence.

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 warrant of arrest and production of the aforesaid award debtor

no. 1 before this Court on or before the returnable date.

(SHEKHAR B. SARAF, J.) sp/