Kotak Mahindra Bank Ltd vs Pradeep Singh & Ors
2023 Latest Caselaw 3291 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Pradeep Singh & Ors on 4 December, 2023

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

O-165

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

                                   EC/671/2015

                          KOTAK MAHINDRA BANK LTD.
                                     VS
                            PRADEEP SINGH & ORS.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 4th December, 2023.

Appearance:

Mr. Anuj Singh, Adv.

Ms. N. Singh, Adv.

Ms. R. Singh, Adv.

Mr. A. K. Singh, Adv.

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

with the records.

It appears from the Affidavit, that service has been effected on the

judgment-debtor nos. 2 and 3.

By an order dated 23rd August, 2023, the judgment-debtors were

directed to file their Affidavit of Assets peremptorily.

This is an application for execution of a decree dated 13th August, 2014

for a sum of Rs.17.5 lakhs approximately. It is submitted on behalf of the

award-holder that no amount of the decretal dues has been satisfied till date.

The matter has been pending since 2016.

In view of the disobedience with the orders of Court and the fact that the

award-debtors have failed and refused to file their Affidavit of Assets, let there

be warrant of arrest insofar as the award-debtors no. 2 and 3 are concerned.

The Officer-in-Charge of the concerned Police Station having jurisdiction

as well as the Superintendent of Police are directed to ensure compliance with

the aforesaid order and produce the judgment-debtor nos. 2 and 3 on or before

the returnable date.

Let this matter appear in the Monthly List of January, 2024.

(RAVI KRISHAN KAPUR, J.)

S.Bag