Kotak Mahindra Bank Ltd vs Asgar Hussain & Anr
2023 Latest Caselaw 491 Cal/2

OD 24
                               ORDER SHEET
                                EC/224/2015
                  IA NO. GA/2/2020 (OLD No: GA/519/2020)
                      IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE


                         KOTAK MAHINDRA BANK LTD.
                                    VS
                           ASGAR HUSSAIN & ANR.

  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 17th February, 2023.

Appearance:

Ms. Shrayshee Das, Adv.

Mr. Sankar Nath Mukherjee, Adv.

The Court: The warrant of arrest issued against the judgment debtor no.1

is extended for a further period of twelve weeks from date.

The jurisdictional superintendent of police and the Officer in Charge of the

local police station are directed to ensure due execution of the same positively

before the returnable date.

The judgment debtor no.2 is present in Court for examination. He has

deposed in Court. He is directed to produce the documents and details as per

his deposition on the returnable date.

The matter is made returnable six weeks hence. He should be present in

Court for further examination.

(SHEKHAR B. SARAF, J.) sp/