Kotak Mahindra Bank Ltd vs Shakh Ahmad & Ors
2022 Latest Caselaw 2683 Cal/2

OD-6
                                   ORDER SHEET

                                   EC/113/2016

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

                           KOTAK MAHINDRA BANK LTD.
                                      VS
                             SHAKH AHMAD & ORS.

   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 4th November, 2022 Appearance:

Ms. Shrayashee Das, Adv.

Mr. Jishnujit Roy, Adv.

...for the petitioner

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 12 weeks from date.

Let this matter appear after 12 weeks.

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-debtor

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.) R.Bhar