Kotak Mahindra Bank Ltd vs Raj Narayan Singh & Anr
2023 Latest Caselaw 1394 Cal/2

OD-22
                                  ORDER SHEET

                                  EC/238/2019

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

                          KOTAK MAHINDRA BANK LTD.
                                   Versus
                          RAJ NARAYAN SINGH & ANR.

      BEFORE:
      The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 16th June, 2023.

Appearance:

Ms. Shrayashee Das, Adv.

Ms. Ranjana Ghosh, Adv.

The Court: The Report of the Superintendent of Police is not in Court.

This would be apparent from the Report of the learned Deputy Sheriff of

Calcutta.

The concerned Superintendent of Police is hence directed to file a fresh

Report.

Let a fresh warrant of arrest be issued against the judgment-debtor no.1.

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 warrant of arrest and production of the judgment-debtor no.2

before this Court on the returnable date, which shall be after six weeks.

(MOUSHUMI BHATTACHARYA, J.)

bp.