Kotak Mahindra Bank Ltd vs Guddu Kumar Sinh & Anr
2023 Latest Caselaw 2912 Cal/2

O - 83
                                ORDER SHEET
                       IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE

                               EC/104/2016
                   IA NO: GA/1/2016(Old No:GA/1752/2016)

                         KOTAK MAHINDRA BANK LTD.
                                   VS
                         GUDDU KUMAR SINH & ANR.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 11th October, 2023.

Appearance:

Ms. Shrayashee Das, Adv.

Mr. H. Bhowsinghra, Adv.

Mr. R. K. Thakur, Adv.

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

the records.

It is submitted on behalf of the award-holder that despite directions,

no Affidavit of Assets have yet been filed by the judgment-debtors.

In view of the deliberate non-compliance with the direction of Court,

let there be a warrant of arrest issued 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

resides are directed to ensure production of the judgment-debtor no. 1 on

the returnable date.

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

(RAVI KRISHAN KAPUR, J.)

S. Bag