Kotak Mahindra Bank Ltd vs Indramani Rout And Anr
2022 Latest Caselaw 1101 Cal/2

ODC 29

                               EC/6/2022
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISION


                          KOTAK MAHINDRA BANK LTD.
                                     VS
                           INDRAMANI ROUT AND ANR.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 29th March, 2022.

Appearance:

Ms. Shrayshee Das, Adv.

Mr. Jishnujit Roy, Adv.

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

kept with the records. It appears from the said affidavit that, the service has

been effected on all the judgment-debtors.

By an earlier order of the Court, the judgment debtors had been directed

to file their Affidavit of Assets. It is submitted on behalf of the decree-holder that

notwithstanding the earlier order of Court, no Affidavit of Assets has been filed

on their behalf.

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

accommodation prayed for on their behalf.

In view of the deliberate non-compliance of the judgment-debtors, let a

warrant of arrest be issued against the judgment debtor nos. 1 and 2.

The matter is made returnable on 14 June, 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 warrant of arrest and production of the aforesaid judgment-

debtors before this Court on or before the returnable date.

(SHEKHAR B. SARAF, J.)

Sp/