Kotak Mahindra Bank Limited vs Soumendra Mishra And Ors
2022 Latest Caselaw 2873 Cal/2

OD 9

                               ORDER SHEET
                                EC/28/2019
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE


                         KOTAK MAHINDRA BANK LIMITED
                                     VS
                          SOUMENDRA MISHRA AND ORS.


    BEFORE:
    The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 25th November, 2022.

Appearance:

Mr. Shibnath Bhattacharya, Adv.

Mr. Abhishek Bhattacharjee, Adv.

The Court: Mr. Dilip Chakraborty had surrendered in Court on 30th

September, 2022 and deposed to file affidavit of assets within a period of eight

weeks from date. However, no affidavit of assets has been filed till date.

Accordingly, the warrant of arrest that had been kept in abeyance against

him be revived.

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-

debtor before this Court on or before the returnable date.

The matter is made returnable twelve weeks hence.

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