Kotak Mahindra Bank Ltd vs Shudam Charan Rout & Anr
2023 Latest Caselaw 2857 Cal/2

O-68

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

                                  EC/155/2015

                          KOTAK MAHINDRA BANK LTD.
                                     VS
                         SHUDAM CHARAN ROUT & ANR.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 9th October, 2023.

Appearance:

Ms. S. Das, Adv.

The Court: Affidavit of Service filed by the award-holder be kept with the

records.

It appears from the said affidavit that despite attempts to serve the

judgment-debtor, the same have returned with the endorsement "refused".

It is further submitted on behalf of the award-holder that despite repeated

directions to file Affidavit of Assets, the judgement-debtor has failed to file their

Affidavit of Assets.

In such circumstances, let there be a warrant of arrest against the

judgment-debtor no. 1.

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

Police Station having jurisdiction where the judgment-debtor no.1 reside are

directed to ensure production of the judgment-debtor on the returnable date.

Let this matter appear in the Monthly List of December, 2023.

(RAVI KRISHAN KAPUR, J.)

S.Bag