Kotak Mahindra Bank Ltd vs Shree Guru Amrit Construction And ...
2022 Latest Caselaw 1989 Cal/2

ODC 21


                                ORDER SHEET
                                 EC/371/2021
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                            COMMERCIAL DIVISION


                        KOTAK MAHINDRA BANK LTD.
                                   VS
                 SHREE GURU AMRIT CONSTRUCTION AND ANR.




  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 19th July, 2022.

Appearance:

Ms. Shrayashee Das, Adv.

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

with the records.

It appears from the earlier orders of Court that despite repeated

opportunities given to the judgment-debtors, the judgment-debtors have failed to

file their Affidavit of Assets.

In view of deliberate non-compliance on the part of the judgment-debtors,

let warrants of arrest be issued against the judgment-debtors.

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 before this Court on or before

the returnable date.

The warrants of arrest are made returnable eight weeks hence.

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