Kotak Mahindra Bank Ltd vs Jagdale Tatya And Anr
2022 Latest Caselaw 598 Cal/2

ODC-18

                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Via Video Conference)


                                 EC/341/2021


                        KOTAK MAHINDRA BANK LTD.
                                   VS
                         JAGDALE TATYA AND ANR.



  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 21st February, 2022.

Appearance:

Ms. Shreyashee Das, Adv.

...for the decree-holder

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

accommodation prayed for on their behalf. Notwithstanding the earlier orders of

Court no Affidavit of Assets has been filed by any of the judgment-debtors.

In view of the deliberate non-compliance with the earlier orders of Court by

the judgment-debtors, let a warrant of arrest be issued against the judgment-

debtor no. 1.

The matter is made returnable on 28th 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. 1 before this Court on or before the returnable date.

(RAVI KRISHAN KAPUR, J.)

TO