Idfc First Bank Ltd vs Achintya Kumar Ghosh And Anr
2022 Latest Caselaw 427 Cal/2

OD-45

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

                                     EC/231/2020

                              IDFC FIRST BANK LTD
                                     Versus
                         ACHINTYA KUMAR GHOSH AND ANR.

     BEFORE:
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 10th February, 2022 Appearance:

Ms. Pooja Sett, Adv.

Mr. Ranjit Singh, Adv.

...for the decree-holder

The Court: None appears on behalf of the judgment-debtors nor is any

accommodation prayed for on their behalf. It appears from the affidavit of

service filed on behalf of the decree holder that the judgment debtors have

refused to accept service of this application.

In view of the aforesaid and the fact that there has been no compliance

with the earlier orders of Court including the order of Affidavit of Assets, let

there be an order for warrant of arrest in terms of prayer (i) of the Tabular

Statement.

Let this matter appear on 14th March, 2022.

(RAVI KRISHAN KAPUR, J.)

TO