Kotak Mahindra Bank Ltd vs Jagtar Singh And Ors
2023 Latest Caselaw 63 Cal/2

OD 17
                                   ORDER SHEET
                                    EC/452/2019
                          IN THE HIGH COURT AT CALCUTTA
                        ORDINARY ORIGINAL CIVIL JURISDICTION
                                   ORIGINAL SIDE


                              KOTAK MAHINDRA BANK LTD.
                                          VS
                                JAGTAR SINGH AND ORS.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 6th January, 2023.

Appearance:

Ms. Shrayshee Das, Adv.

Mr. Jishnujit Roy, Adv.

The Court: The petitioner is represented. It is submitted on behalf of the

petitioner that the date for execution of the warrant of arrest be extended for a period of

ten weeks from date.

Let this matter appear ten weeks hence.

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 Superintendent of police is directed to file a report as to why the warrants of

arrest have not been executed till date.

(SHEKHAR B. SARAF, J.) sp/