Kotak Mahindra Bank Ltd vs Sk Azad And Anr
2022 Latest Caselaw 1994 Cal/2

OD 1

                               ORDER SHEET
                                EC/208/2021
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE


                           KOTAK MAHINDRA BANK LTD
                                      VS
                               SK AZAD AND ANR.


    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

award holder that by an order dated 8th July, 2022 inadvertently the warrant of

arrest was extended for a period of 10 weeks, however, no warrant of arrest was

issued by this Hon'ble Court. The Order dated 8th July, 2022 is, accordingly,

recalled.

Accordingly, let warrant 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 ten weeks hence.

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