Kotak Mahindra Bank Ltd vs Satyajit Kalia & Anr
2023 Latest Caselaw 2050 Cal/2

OD-40
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE


                                EC/274/2015
                          KOTAK MAHINDRA BANK LTD.
                                     VS
                            SATYAJIT KALIA & ANR.

   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 14th August, 2023.

Appearance:

Ms. S. Das, Adv.

...for the award-holder.

The Court: The matter has been repeatedly adjourned to ensure

production of the judgment-debtors.

It appears from the Report dated 14 August, 2023 that despite acceptance

no onward communication has been received from the respective Police Station.

As a last chance, let this matter appear on 6 September, 2023.

The time to execute the warrants of arrest stands extended till 30

September, 2023.

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

the concerned police station having jurisdiction where the judgment-debtors

reside are directed to take necessary steps and file a Report as to why the

warrants of arrest have not been executed till date.

(RAVI KRISHAN KAPUR, J.)

s.pal