Kotak Mahindra Bank Limited vs Harendra Singh & Ors
2023 Latest Caselaw 2189 Cal/2

OD-31
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE


                                    EC/261/2017


                        KOTAK MAHINDRA BANK LIMITED
                                    VS
                           HARENDRA SINGH & ORS.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 21st August, 2023.

The Court : Affidavit of Service filed on behalf of the award holder be kept

with the records. It appears from the said Affidavit that despite service the

judgment debtor remains unrepresented.

By an order dated 19 July, 2023, this Court had directed the judgment

debtor to file an Affidavit of Assets.

In view of the failure of the judgment debtor to file an Affidavit of Assets,

notwithstanding the order dated 28 November, 2017, 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.