Hdfc Bank Ltd vs Jaideb Ghosh
2023 Latest Caselaw 3302 Cal/2

Calcutta High Court

Hdfc Bank Ltd vs Jaideb Ghosh on 4 December, 2023

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

O-163
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                                ORIGINAL SIDE



                                   EC/424/2015



                                  HDFC BANK LTD
                                       VS
                                  JAIDEB GHOSH



  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 4th December, 2023.

Appearance:

Mr. Paritosh Sinha, Adv.

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

the records.

Despite service, the award debtor remains unrepresented. There is also no

adjournment prayed on behalf of the award debtor.

This is an application for execution of a decree dated 23 May, 2012. It is

submitted that no portion of the award has been satisfied till date. There is also no

embargo in proceeding with this execution application. By an order dated 17

August, 2023, the award debtor was directed to file an Affidavit of Assets. No

Affidavit of Assets has been filed till date. There has been no compliance with the

orders of Court.

In view of the deliberate disobedience with the orders of Court, let there be a

warrant of arrest issued against the judgment debtor no. 1.

The Officer in Charge of the concerned Police Station and the Superintendent

of Police having jurisdiction where the award debtor resides are directed to ensure

compliance with this direction.

Let this matter appear in the monthly List of February, 2024.

The returnable date of the warrant of arrest stands extended till 14 January

2024.

(RAVI KRISHAN KAPUR, J.) SK.