Kotak Mahindra Bank Ltd vs Ronit Nirman Private Limited & Ors
2023 Latest Caselaw 2794 Cal/2

OD-1
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                 ORIGINAL SIDE



                                     EC/641/2018


                          KOTAK MAHINDRA BANK LTD.
                                      VS
                      RONIT NIRMAN PRIVATE LIMITED & ORS.


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 4th October, 2023.

Appearance:

Ms. S. Das, Adv.

Mr. Lalratan Mandal, Adv.

The Court : It is submitted on behalf of the award holder that despite having

obtained an opportunity to settle the matter neither has the award debtor

forwarded any post dated cheques nor have any Terms of Settlement been

furnished.

By an order dated 28 September, 2021, the award holder was directed to file

their Affidavit of Assets. No Affidavit of Assets have been filed till date.

In view of the aforesaid, let there be a warrant of arrest issued against the

judgment debtor. The Officer in Charge and the Deputy Commissioner of Police

South are directed to ensure production of the judgment debtor.

Let this matter appear on 18 October, 2023.

(RAVI KRISHAN KAPUR, J.) SK.