Limited) vs Muskan Bastralaya And Ors
2023 Latest Caselaw 3098 Cal/2

O-333


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


                                EC/438/2019
        IDFC FIRST BANK LIMITED (FORMERLY KNOWN M/S. CAPITAL FIRST
                                  LIMITED)
                                     VS
                       MUSKAN BASTRALAYA AND ORS.


    BEFORE:
    The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 16th November, 2023.

Appearance:

Ms. Pooja Sett, Adv.

...for the decree-holder.

The Court: At the instance of the decree-holder, let this matter appear in

the Monthly List of January, 2024.

In the meantime, the time to execute the warrants of arrest stand

extended till the returnable date.

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

the local police station having jurisdiction where the judgment-debtors reside

are directed to ensure production of the judgment-debtors on or before the

returnable date.

(RAVI KRISHAN KAPUR, J.)

s.pal