Kotak Mahindra Bank Limited vs A Gayathiri And Anr
2022 Latest Caselaw 3097 Cal/2

ODC-5
                                    ORDER SHEET

                                      EC/16/2021

                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               (Commercial Division)

                         KOTAK MAHINDRA BANK LIMITED
                                     VS
                             A GAYATHIRI AND ANR.


   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 16th December, 2022

Appearance:

Ms. Srayashee Das, Adv.

Mr. Jishnujit Roy, Adv.

The Court: The execution application, being EC 16 of 2021 is coming up

after the substitution of the name of the award-holder.

By an order dated 25th July, 2022, there was issuance of warrant of

arrest against the judgment-debtor no.2, which remains unexecuted.

It appears from the earlier orders of Court that despite repeated

opportunities given to the judgment-debtor no.2, the judgment-debtor no.2 has

failed to file their affidavit of assets.

In view of deliberate non-compliance on the part of the judgment-debtor

no.2, let a fresh warrant of arrest be issued against judgment-debtors.

The jurisdictional Superintendent of Police and the Officer-in-Charge of

the local police station are directed to ensure due execution of the warrants of

arrest and production of the judgment-debtors before this Court on or before

the returnable date.

The warrants of arrest are made returnable after 14 weeks.

(SHEKHAR B. SARAF, J.)

R.Bhar