Kotak Mahindra Bank Limited vs Ran Vijay Singh And Ors
2023 Latest Caselaw 1098 Cal/2

OD 11


                              ORDER SHEET
                               EC/301/2020
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE




                       KOTAK MAHINDRA BANK LIMITED
                                    VS
                         RAN VIJAY SINGH AND ORS.



  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