Kotak Mahindra Bank Limited vs Dharmendra Singh & Anr
2023 Latest Caselaw 3407 Cal/2

Calcutta High Court

Kotak Mahindra Bank Limited vs Dharmendra Singh & Anr on 12 December, 2023

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

IA No. GA 1 of 2017 (Old No.: GA 2342 of 2017) IA No. GA 2 of 2018 (Old No.: GA 3154 of 2018) EC No. 227 of 2015 IN THE HIGH COURT AT CALCUTTA ORDINARY ORIGINAL CIVIL JURISDICTION ORIGINAL SIDE

Kotak Mahindra Bank Limited Versus Dharmendra Singh & Anr.

Before:

The Hon'ble RAVI KRISHAN KAPUR Date: 12th December 2023

Appearance:

Ms. Shrayashee Das, Advocate Mr. Rohan Kr. Thakur for the award-holder

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

holder is kept with the records.

It appears from the said affidavit that all the award-debtors

were served. None appears on behalf of the award-debtors nor is any

adjournment prayed for on their behalf.

This is an application for execution of an award.

Pursuant to an earlier order of the Court, the award-debtors

have filed their Affidavit of Assets but they continue to remain

unrepresented till date. The judgment-debtor no. 2 was being

examined and has not concluded his examination.

In view of the deliberate absence of the judgment-debtor no. 2

let there be an warrant of arrest against the award-debtors.

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

jurisdiction where the award-debtors reside is directed to ensure due

execution of the warrant of arrest and production of the award-debtors

on or before the returnable date.

Let this matter appear on 15 January 2024.

(RAVI KRISHAN KAPUR, J.)

R. Bose