Kotak Mahindra Bank Ltd vs Vindhyachal Kumar Dwivedi And Anr
2023 Latest Caselaw 574 Cal/2

ODC-7
                                  ORDER SHEET

                                   EC/290/2022

                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Commercial Division)

                         KOTAK MAHINDRA BANK LTD
                                   VS
                    VINDHYACHAL KUMAR DWIVEDI AND ANR.



  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 27th February, 2023

Appearance:

Ms. Shrayashee Das, Adv.

The Court: Affidavit of service filed on behalf of the award-holder be kept

with the records.

By an order dated 2nd January, 2023 the Court has directed the

judgment-debtors to file affidavit of assets.

It appears from the records that no affidavits has been filed on behalf of

the judgment-debtors till date.

In view of the deliberate non-compliance on the part of the judgment-

debtors, let warrant of arrest be issued against the judgment-debtors.

The jurisdictional Superintendent of Police and the Officer-in-Charge of

the local Police Station are directed to implement this order and ensure due

execution of the warrants of arrest and production of the judgment-debtors

before this Court on or before the returnable date.

The warrants of arrest are made returnable after 14 weeks.

(SHEKHAR B. SARAF, J.)

R.Bhar