Kotak Mahindra Bank Ltd vs Mansur Ansari And Anr
2023 Latest Caselaw 1946 Cal/2

OD-74
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE



                                   EC/236/2019


                         KOTAK MAHINDRA BANK LTD.
                                    VS
                          MANSUR ANSARI AND ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 8th August, 2023.

Appearance:

Ms. S. Das, Adv.

The Court : Affidavit of Service be kept with the records.

None appears on behalf of the judgment debtor nor is any adjournment

prayed for on their behalf. It is submitted on behalf of the award holder despite

order of Court, the judgment debtor have failed to file their Affidavit of Assets.

In such circumstances, let there be a warrant of arrest issued against

the judgment debtor no. 1.

The Jurisdictional Superintendent of Police and the Officer-in-Charge of

the concerned police station are directed to ensure due execution of the warrant

of arrest and production of the judgment-debtors before this Court on or before

the returnable date.

Let this matter appear in the Monthly List of October, 2023.

(RAVI KRISHAN KAPUR, J.)

SK.