Idfc First Bank Limited (Formerly ... vs M/S. Gazi Saw Mill And Ors
2023 Latest Caselaw 2012 Cal/2

 O-129
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                 ORIGINAL SIDE


                                    EC/436/2019


IDFC FIRST BANK LIMITED (FORMERLY KNOWN M/S. CAPITAL FIRST LIMITED)
                                 VS
                     M/S. GAZI SAW MILL 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 : Affidavit of Service filed by the award holder be kept with the

records.

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

prayed for on their behalf. By an order dated 17 September, 2021, the award

debtors were directed to file their Affidavit of Assets. There has been no

compliance despite lapse of a considerable period of time.

In view of the default of the award debtor in filing their Affidavit of Assets,

let there be a warrant of arrest issued against the judgment debtor.

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.