Kotak Mahindra Bank Ltd vs Dindayal Sharma & Anr
2023 Latest Caselaw 3299 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Dindayal Sharma & Anr on 4 December, 2023

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

O-168


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

                               EC/1316/2015
                   IA NO: GA/1/2017(Old No:GA/2415/2017)

                          KOTAK MAHINDRA BANK LTD.
                                     VS
                           DINDAYAL SHARMA & ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 4th December, 2023.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. Rohan Kumar Thakur, Adv.

...for the award-holder

The Court : As a last chance, the returnable date for the warrants of

arrest stand extended till 8th January, 2024.

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

In the meantime, the Officer-in-Charge and the Superintendent of Police

of the concerned Police Station having jurisdiction where the judgment-debtors

reside are directed to ensure implementation of the aforesaid orders.

The execution petition has been pending since 2015.

A Report filed by the Deputy Sheriff reflects that no police Report has

been filed till date. All authorities are directed to act in compliance with the

aforesaid directions.

(RAVI KRISHAN KAPUR, J.)

S.Bag