Idfc First Bank Ltd vs Vishal Kumar And Anr
2023 Latest Caselaw 621 Cal/2

ODC 10
                                ORDER SHEET
                                 EC/430/2022
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                            COMMERCIAL DIVISION


                                IDFC FIRST BANK LTD
                                         VS
                               VISHAL KUMAR AND ANR

     BEFORE:
     The Hon'ble JUSTICE SHEKHAR B. SARAF
     Date: 2nd March, 2023.

                                                                         Appearance:
                                                               Mr. Ranjit Singh, Adv.
                                                    Ms. Pooja Sett Chakraborty, Adv.


       The Court: None appears on behalf of the respondents/judgment-debtors

in spite of order for filing affidavit of assets.

In view of the deliberate non-compliance of the order by the judgment

debtor, let a warrant of arrest be issued against the judgment debtor nos. 1 and

2.

The matter is made returnable twelve 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 warrant of arrest and production of the aforesaid judgement

debtor nos. 1 and 2 before this Court on or before the returnable date.

(SHEKHAR B. SARAF, J.)

sp/