Idfc First Bank Ltd (Formerly ... vs Asraful Haque And Ors
2023 Latest Caselaw 2009 Cal/2

O-134
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE


                                  EC/448/2019


      IDFC FIRST BANK LTD (FORMERLY KNOWN AS M/S CAPITAL FIRST LTD)
                                   VS
                         ASRAFUL HAQUE AND ORS


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 11th August, 2023.

Appearance:

Mr. Ranjit Singh, Adv.

Mrs. Pooja Sett Chakraborty, Adv.

...for petitioner.

The Court : By an earlier order of Court, the judgment debtors had been

directed to file their Affidavit of Assets. The judgment debtors have failed to

file their Affidavit of Assets despite directions have been given as far back as

on 2021. In view of the deliberate disobedience of the order of Court, let there

be a warrant of arrest issued against the judgment debtor nos. 1 and 2.

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.