Kotak Mahindra Bank Ltd vs Krishna Kumar Shah & Anr
2023 Latest Caselaw 2915 Cal/2

O - 82
                                ORDER SHEET
                       IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE

                                  EC/100/2016

                          KOTAK MAHINDRA BANK LTD.
                                    VS
                         KRISHNA KUMAR SHAH & 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 nos. 1

and 2.

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

concerned Police Station having jurisdiction where the judgment-debtor

nos.1 and 2 reside are directed to ensure production of the judgment-debtor

nos. 1 and 2 on the returnable date.

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

(RAVI KRISHAN KAPUR, J.)

S. Bag