Kotak Mahindra Bank Limited vs Haris
2023 Latest Caselaw 2334 Cal/2

OD-65


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

                                 EC/525/2019

                      KOTAK MAHINDRA BANK LIMITED
                                  VS
                                HARIS

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 28th August, 2023.

Appearance:

Ms. S. Das, Adv.

The Court : It appears from the Report filed by the Deputy Sheriff that

there has been no compliance with the order of Court. The time to lodge the

warrant of arrest stands extended till 30th September, 2023.

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

of the local Police Station are directed to implement this order and ensure

due execution of the warrant of arrest and production of the judgment-

debtor before this Court on or before the returnable date.

Let this matter appear on 8th September, 2023.

(RAVI KRISHAN KAPUR, J.)

S.Bag