Kotak Mahindra Bank Ltd vs Durgesh Kumar Dixit & Anr
2023 Latest Caselaw 2343 Cal/2

OD-64
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE


                                 EC/435/2018
                           KOTAK MAHINDRA BANK LTD.
                                      VS
                          DURGESH KUMAR DIXIT & ANR.

   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 28th August, 2023.

Appearance:

Ms. S. Das, Adv.

...for the decree-holder.

The Court : The time to execute the warrant of arrest in so far as the

judgment-debtor no.2 is concerned is extended till 30 September, 2023.

Let this matter appear on 25 September, 2023.

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

the concerned police station having jurisdiction where the judgment-debtor no.2

resides are directed to take necessary steps to ensure due execution of the

warrant of arrest and production of the judgment-debtor no.2 before this Court

on or before the returnable date.

The Deputy Sheriff is directed to file a Report on the returnable date.

(RAVI KRISHAN KAPUR, J.)

s.pal