Kotak Mahindra Bank Ltd vs Indramani Rout And Anr
2023 Latest Caselaw 1027 Cal/2

OCD 20
                                  ORDER SHEET
                                   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: 21st April, 2023.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K. K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

The Court: It is submitted on behalf of the petitioner that the date for execution of

the warrants of arrest was till today and the same be extended for a period of 14 weeks

from date.

In view of the aforesaid, the returnable date for the warrants of arrest is extended

for a period of 14 weeks from date.

The warrants of arrest are made returnable 14 weeks hence.

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-debtors 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.)

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