Kotak Mahindra Bank Ltd vs Balram Kumar & Anr
2023 Latest Caselaw 1096 Cal/2

OD 4


                              ORDER SHEET
                               EC/374/2018
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE




                          KOTAK MAHINDRA BANK LTD.
                                     VS
                            BALRAM KUMAR & ANR.




  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 28th April, 2023.

Appearance:

Ms. Shrayashee Das, Adv.

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 fourteen weeks from date

Let this matter appear fourteen 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.)

B.Pal