Kotak Mahindra Bank Ltd vs Blue Sharks Autoworks Pvt. Ltd. & ...
2023 Latest Caselaw 2986 Cal/2

OD-18
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE

                                    EC/776/2014

                        KOTAK MAHINDRA BANK LTD
                                  VS
                 BLUE SHARKS AUTOWORKS PVT. LTD. & ANR.


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 16th October, 2023.

Appearance:

Ms. S. Das, Adv.

Mr. H. Bhawsinghee, Adv.

Mr. Rohan Kumar Thakur, Adv.

The Court : At the instance of the award holder, the time to execution

warrant of arrest stands extended till 31 December, 2023. The Report filed by

the Deputy Sheriff dated 16 October, 2023 be kept with the records. It appears

from the Report that the warrantee was found to be absconding. The

Commissioner of Police, Siliguri Commissionarate, West Bengal is directed to

file a Report as to why there has been non-compliance with the repeated order

of Court.

A copy of this order also served on the Government Pleader who is

directed to take instructions. It appears from the records of this proceeding

that despite an order for arrest and for production of the judgment debtor no.

2. the Police Authorities have not complied with repeated orders of Court.

The award holder is also directed to take instructions as to the status of

the criminal complaint filed by the award holder with the Appropriate

Authority. Let a copy of this order be served on the Officer in Charge,

Pradhannagar Police Station, Siliguri, West Bengal.

Let this matter appear on 1 December, 2023.

(RAVI KRISHAN KAPUR, J.) SK.