Idfc First Bank Limited vs National Trader And Anr
2022 Latest Caselaw 305 Cal/2

OD-25
                                 ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             [Via Video Conference]

                                 EC/391/2021

                         IDFC FIRST BANK LIMITED
                                  Versus
                        NATIONAL TRADER AND ANR.

 BEFORE:
 The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 7th February, 2022 Appearance:

Mr. Ranjit Singh, Adv.

Mrs. Tutul Das Singh, Adv.

Ms. Pooja Sett, Adv.

The Court: Affidavit of service filed on behalf of the decree-holder be kept

with the records. It appears from the said affidavit that service has been

effected on all the judgment-debtors. I find by an order dated 7th January,

2022 that this Court had directed an order in terms of prayers (b) and (i) of the

Tabular Statement.

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

prayed for on their behalf.

In view of the fact that there is deliberate non-compliance with the earlier

orders of Court, there shall be an order in terms of payer (e) of the Tabular

Statement.

In view of the aforesaid, let a warrant of arrest be issued in terms of prayer

(e) against the judgment-debtor no. 2.

The matter is made returnable on 7th March, 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 warrant of arrest and production of the aforesaid judgment-

debtor no. 2 before this Court on or before the returnable date.

(RAVI KRISHNA KAPUR, J.)

S.Bag