Kotak Mahindra Bank Ltd vs Rahul & Anr
2022 Latest Caselaw 2885 Cal/2

OD 3

                                  ORDER SHEET
                                   EC/569/2015
                      IA NO:GA/1/2017 (Old No.GA/2446/2017)
                         IN THE HIGH COURT AT CALCUTTA
                      ORDINARY ORIGINAL CIVIL JURISDICTION
                                  ORIGINAL SIDE


                             KOTAK MAHINDRA BANK LTD.
                                        VS
                                   RAHUL & ANR.



  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 25th November, 2022.

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Jishnujit Roy, Adv.

The Court: It appears from the earlier orders of this Court dated 9th

January, 2020 modified on 4th February, 2020 that the decree-holder was

directed to effect substituted service in the local news paper at

Ghazipur. The decree-holder has made the necessary publication and the

affidavit of service to that effect is submitted before the Hon'ble Court.

It is seen that the judgment-debtors have not filed their affidavit of assets

till date for which an application has been filed by the award-holder for issuance

of warrant against the judgment-debtors.

In view of the above, 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 judgment-debtor no.1 is directed to be present in Court on the

returnable date for his examination.

The matter is made returnable twelve weeks hence.

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