Kotak Mahindra Bank Ltd vs Dharampal Ahlawat And Anr
2023 Latest Caselaw 2048 Cal/2

OD-29
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                 ORIGINAL SIDE



                                   EC/280/2019


                         KOTAK MAHINDRA BANK LTD.
                                    VS
                        DHARAMPAL AHLAWAT AND ANR.


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 14th August, 2023.

Appearance:

Ms. S. Das, Adv.

The Court : By an order dated 13 July, 2023, a final opportunity had been

granted to the judgment debtor to file their Affidavit of Assets. Significantly, an

order directing the judgment debtor to file their Affidavit of Assets was passed as

on 26 September, 2019.

In view of the deliberate disobedience of the judgment debtor in filing their

Affidavit of Assets, let there be a warrant of arrest 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 on 11 September, 2023.

(RAVI KRISHAN KAPUR, J.)

SK.