Kotak Mahindra Bank Ltd vs Harbhajan Kaur And Ors
2022 Latest Caselaw 1992 Cal/2

OD-11


                           IN THE HIGH COURT AT CALCUTTA
                            Ordinary Original Civil Jurisdiction
                                      ORIGINAL SIDE

                                      EC/454/2019

                             KOTAK MAHINDRA BANK LTD.
                                        Vs
                             HARBHAJAN KAUR AND ORS.


BEFORE :
THE HON'BLE JUSTICE SHEKHAR B. SARAF

Date : 19th July, 2022

Appearance:

Ms. Shrayashee Das, Adv.

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

petitioner that the date for execution of the warrants of arrest be extended for a

period of ten weeks from date.

Let this matter appear on 30th 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.)

s.pal