Kotak Mahindra Bank Ltd vs Mha Construction & Ors
2023 Latest Caselaw 3222 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Mha Construction & Ors on 28 November, 2023

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-29

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

                                 EC/67/2016
                    IA NO: GA/1/2017(Old No:GA/2744/2017)

                          KOTAK MAHINDRA BANK LTD.
                                    VS
                          MHA CONSTRUCTION & ORS

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 28th November, 2023.

Appearance:

Ms. S. Das, Adv.

Mr. H. Bhowsinghka, Adv.

The Court : The Report filed by the Deputy Sheriff suggests that an

incorrect postal address of the warrantee has been furnished.

The award-holder is directed to take necessary steps.

Let this matter appear on 18th December, 2023.

The warrants of arrest stand extended till 31st December, 2023.

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

The Officer-in-Charge and the concerned Superintendent of Police having

jurisdiction where the judgment-debtors reside are directed to take necessary

steps in accordance with law and implement the earlier orders of Court.

(RAVI KRISHAN KAPUR, J.)

S.Bag