Kotak Mahindra Bank Ltd vs Jitendra Biswal & Ors
2023 Latest Caselaw 1747 Cal/2

OD-11

                          IN THE HIGH COURT AT CALCUTTA
                           Ordinary Original Civil Jurisdiction
                                    ORIGINAL SIDE


                            EC/235/2015
IA NO: GA/1/2017(Old No:GA/2355/2017), GA/2/2020(Old No:GA/551/2020)


                            KOTAK MAHINDRA BANK LTD.
                                       VS
                             JITENDRA BISWAL & ORS.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 28th July, 2023 Appearance:

Ms. S. Das, Adv.

The Court:- By an order dated 16 June, 2023, a warrant of arrest and

production of the judgment debtors had been directed by this Court.

The Report filed by the Deputy Sheriff suggests that no Police Report has

been filed till date.

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

the concerned police station i.e. Jajpur, Orrisa are requested to ensure

compliance passed by this Court and submit a Report on or before the

returnable date.

The warrants of arrest stands extended till 30 September, 2023.

The Deputy Sheriff is directed to file a Report on the returnable date.

Accordingly, GA/1/2017 stands disposed of as infructuous.

Let this matter appear on 23 August, 2023.

(RAVI KRISHAN KAPUR, J.) SK.