Kotak Mahindra Bank Ltd vs Guddu Kumar Sinh & Anr
2023 Latest Caselaw 3296 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Guddu Kumar Sinh & Anr on 4 December, 2023

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

O-172

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

                                EC/104/2016
                    IA NO: GA/1/2016(Old No:GA/1752/2016)

                           KOTAK MAHINDRA BANK LTD.
                                     VS
                           GUDDU KUMAR SINH & ANR.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 4th December, 2023.

Appearance:

Mr. S. Das, Adv.

The Court : By an order dated 11th October, 2023, a warrant of arrest

had been issued against the judgment-debtor no. 1.

There is no Report filed by the Deputy Sheriff till date.

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

In the meantime, the time to execute the warrant of arrest stands

extended till 31st January, 2024.

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

where the judgment-debtor no. 1 reside and the Superintendent of Police are

directed to ensure compliance with the earlier orders of Court.

(RAVI KRISHAN KAPUR, J.)

S.Bag