Kotak Mahindra Bank Ltd vs Deepak Kumar Patra Anr
2023 Latest Caselaw 154 Cal/2

ODC 13
                              ORDER SHEET
                               EC/289/2022
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISION

                          KOTAK MAHINDRA BANK LTD.
                                     VS
                          DEEPAK KUMAR PATRA ANR.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 16th January, 2023.

Appearance:

Ms. Shrayshee Das, Adv Mr. Jishnujit Roy, Adv.

The Court: By an order dated 5th September, 2022, there was a direction

upon the judgment debtors to file Affidavit of Assets.

It appears from the record that no affidavits has been filed till date.

In view of the aforesaid and deliberate non-compliance on the part of the

judgment debtors, let there be a 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 ensure due execution of the warrants of arrest

and production of the judgement debtors before this Court on or before the

returnable date.

The warrants of arrest are made returnable twelve weeks hence.

(SHEKHAR B. SARAF, J.) sp/