Kotak Mahindra Bank Limited vs Ganesh Yadav & Anr
2023 Latest Caselaw 3199 Cal/2

Calcutta High Court

Kotak Mahindra Bank Limited vs Ganesh Yadav & Anr on 24 November, 2023

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

O-315

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


                               EC/27/2019
                       KOTAK MAHINDRA BANK LIMITED
                                   VS
                           GANESH YADAV & ANR.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 24th November, 2023.

Appearance:

Mr. S. Haque, Adv.

...for the decree-holder.

The Court: It appears from the Report filed by the Deputy Sheriff that no

onward communication has been received from the appropriate police

authorities.

The time to execute the warrants of arrest stand extended till 8

January, 2024.

Let this matter appear in the Monthly List of January, 2024.

In the meantime, the jurisdictional Superintendent of Police and the

Officer in-Charge of the concerned 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.)

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