Idfc First Bank Limited vs Jai Durga Transport Corporation ...
2022 Latest Caselaw 315 Cal/2

OD-23
                                 ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             [Via Video Conference]

                                  EC/388/2021

                        IDFC FIRST BANK LIMITED
                                 Versus
              JAI DURGA TRANSPORT CORPORATION AND ORS.


 BEFORE:
 The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 7th February, 2022 Appearance:

Mr. Pooja Sett, 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 of service that the

judgment-debtors have been served a copy of this application. None appears

on behalf of the judgment-debtors nor is any accommodation prayed for on

their behalf. By an earlier order dated 7 th January, 2022 this Court had

directed an order in terms of prayers (b) and (i) of the Tabular Statement. It is

submitted on behalf of the decree-holder that the award which directs payment

of approximately Rs.25 lakhs still remains unsatisfied till date.

In view of the fact that the judgment-debtors have failed to comply with the

order dated 7th January, 2022 and no Affidavit of Assets has been filed till

date, let warrants of arrest be issued against the judgment-debtor nos. 2 and

3.

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 nos. 2 and 3 before this Court on or before the returnable date.

(RAVI KRISHAN KAPUR, J.)

TO