Indusind Bank vs Mr. Dhananjay Sharma & Anr
2023 Latest Caselaw 2190 Cal/2

OD-25
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE


                                 EC/65/2013


                              INDUSIND BANK
                                    VS
                       MR. DHANANJAY SHARMA & ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 21st August, 2023.

Appearance:

Mr. Pratip Mukherjee, Adv.

Mr. Sayak Ranjan Ganguly, Adv.

Ms. Srijani Ghosh, Adv.

...for award holder.

Mr. Shubham Gupta, Adv.

Mr. Rajiv Kumar, Adv.

...for award debtor.

The Court : It is submitted on behalf of the award holder that despite

directions to file an Affidavit of Assets as far back as on 2013, the judgment

debtors have failed to comply with the order dated 18 June, 2013 and 24 July,

2023. In such circumstances, 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 on 6 September, 2023.

(RAVI KRISHAN KAPUR, J.)

SK.