Kotak Mahindra Bank Limited vs Javed Aktar And Ors
2023 Latest Caselaw 2074 Cal/2

O-279
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE


                                EC/372/2019
                        KOTAK MAHINDRA BANK LIMITED
                                    VS
                           JAVED AKTAR AND ORS.

   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 16th August, 2023.

Appearance:

Mr. Rohan Kumar Thakur, Adv.

...for the decree-holder.

The Court: The time to execute the warrants of arrest is extended till 30

September, 2023.

It appears from the Report filed by the Deputy Sheriff that there has been

no onward communication from the respective police authorities till date.

The time to comply with the earlier orders of arrest and production of the

judgment-debtors is extended till the returnable date.

Let this matter appear on 30 September, 2023.

In the meantime, the Deputy Sheriff is directed to file a fresh Report in

this regard.

(RAVI KRISHAN KAPUR, J.)

s.pal