Kotak Mahindra Bank Ltd vs Akram Lalmohmad Sheikh
2023 Latest Caselaw 2996 Cal/2

OD-8

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

                                  EC/453/2013

                        KOTAK MAHINDRA BANK LTD.
                                   VS
                        AKRAM LALMOHMAD SHEIKH

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 16th October, 2023.

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Himangshu Bhowsinghra, Adv.

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

the records.

It appears from the said affidavit that the award-debtor has refused to

accept service. There has also been no compliance with the orders of Court

directing the filing of the Affidavit of Assets.

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

the award-debtor.

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

concerned Police Station having jurisdiction where the judgment-debtor

resides are directed to ensure production of the judgment-debtor on the

returnable date.

Let this matter appear on 30th November, 2023.

(RAVI KRISHAN KAPUR, J.)

S.Bag