Kotak Mahindra Bank Ltd vs Rajeev Kumar And Anr
2022 Latest Caselaw 625 Cal/2

ODC-11
                                    EC/370/2021
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE
                                (Via Video Conference)


                           KOTAK MAHINDRA BANK LTD.
                                      VS
                            RAJEEV KUMAR AND ANR.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 22nd February, 2022.

Appearance:-

Ms. S. Das, Adv.

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

with the records. None appears on behalf of the judgment-debtors nor is any

accommodation prayed for on their behalf.

By an earlier order dated 27 January 2022, the judgment debtors had

been directed to file their Affidavit of Assets. It is submitted on behalf of the

decree-holder that no Affidavit of Assets had been filed till date.

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

Warrants of Arrest be issued against the judgment-debtors no.1 and 2.

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 no.1 and 2 before this Court on

or before the returnable date.

The matter is made returnable on 24 March 2022.

(RAVI KRISHAN KAPUR, J.) D.Ghosh