Idfc First Bank Ltd vs Sabitri Traders And Anr
2023 Latest Caselaw 991 Cal/2

ODC 21
                             ORDER SHEET
                              EC/298/2022
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                         COMMERCIAL DIVISION


                           IDFC FIRST BANK LTD
                                    VS
                         SABITRI TRADERS AND ANR


 BEFORE:
 The Hon'ble JUSTICE SHEKHAR B. SARAF
 Date: 19th April, 2023.

                                                                        Appearance:
                                                           Mr. Ranjit Singh, Adv.
                                               Mrs. Pooja Settt Chakraborty, Adv.
                                                             . . .for the petitioner.

                                                       Mr. Tamoghna Saha, Adv.
                                                       Mr. Sounak Banerjee, Adv.
                                                           Mr. Rishav Singh, Adv.
                                                          . . .for the respondents.

The Court: Mr. Tamoghna Saha, advocate who is appearing on behalf of

the judgment debtors, informs this Court that his client is no longer in touch

with him and, accordingly, he wishes to retire in this matter. Such leave is

granted.

In light of the fact that the judgment debtor no.2 is not in Court today

in spite of specific direction of this Court and also the fact that no affidavit of

assets has been filed by any of the award debtors, let warrant of arrests be

issued against the award debtor no.2.

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 matter is made returnable twelve weeks hence.

Affidavit of service filed in Court be taken on record.

(SHEKHAR B. SARAF, J.)

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