Kotak Mahindra Bank Ltd vs P. Manimaran & Anr
2022 Latest Caselaw 1908 Cal/2

OD 12

                                  ORDER SHEET
                                   EC/7/2019
                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                                  ORIGINAL SIDE


                            KOTAK MAHINDRA BANK LTD.
                                       VS
                               P. MANIMARAN & ANR.



    BEFORE:
    The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 8th July, 2022.

The Court: The petitioner is represented. It is submitted on behalf of the

petitioner that the date for execution of the warrant of arrest be extended for a period of

ten weeks from date

Let this matter appear on 16th September, 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

warrants of arrest and production of the judgment debtors before this Court on or before

the returnable date.

The Superintendent of Police is directed to file a report as to why the warrants of

arrest have not been executed till date.

(SHEKHAR B. SARAF, J.) B.Pal