Kotak Mahindra Bank Ltd vs Salim Javed & Anr
2023 Latest Caselaw 2951 Cal/2

UL
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                                ORIGINAL SIDE


                                  EC/494/2014
                                IA NO: GA/2/2020
                            KOTAK MAHINDRA BANK LTD.
                                        VS
                               SALIM JAVED & ANR

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 12TH October, 2023. Appearance:

Ms. Shrayashee Das, Adv. Mr. Rohan Kumar Thakur, Adv.

for award holder.

Mr. F. Ghffar, Adv. Mr. I. Ahamed, Adv.

The Court : By consent of the parties, the matter is treated on the Day's List.

The judgment debtor produced under arrest. The presence of the concerned

police officials is noted and dispensed with.

In view of the undertaking given by the Advocate appearing on behalf of the

judgment debtor no. 2 that an Affidavit of Assets would be filed within a period of

two weeks after the ensuing puja vacation. The warrant of arrest insofar as the

judgment debtor no. 2 is concerned shall remain stayed. Despite earlier order of

Court, the judgment debtor no. 1 has not been produced till date.

It is true that the returnable date of the matter has been fixed on 17

October, 2023, the concerned police officials is duly intimated about the order

passed on the Asansol, Durgapur Police Commissionerate and is directed to

ensure compliance by the returnable date.

Let this matter appear on 17 October, 2023.

It is voluntarily submitted on behalf of the judgment debtor no. 2 that the

subject vehicle is in the possession custody and control by the judgment debtor

no. 1 and further particulars would be produced by the judgment debtor no. 2 on

the returnable date.

(RAVI KRISHAN KAPUR, J.) SK.