Idfc First Bank Ltd (Formerly ... vs Abdul Wohab Mondal And Ors
2023 Latest Caselaw 3083 Cal/2

O-196
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE


                                   EC/409/2019

   IDFC FIRST BANK LTD (FORMERLY KNOWN AS CAPITAL FIRST LTD )
                              VS
                 ABDUL WOHAB MONDAL AND ORS


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 19th October, 2023.

Appearance:

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett, Adv.

The Court : It is submitted on behalf of the award-holder that

notwithstanding an earlier direction of Court, the judgment-debtors have not

filed their Affidavit of Assets.

The judgment-debtors remain unrepresented. Significantly, by an order

dated 4th September, 2023, the judgment-debtors had undertaken to furnish

all particulars of the secured assets and the insurance claim made in respect

thereof.

In view of the violation of the earlier orders of Court, let there be

warrants of arrest against the judgment-debtors.

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

Police Station having jurisdiction where the judgment-debtors reside are

directed to ensure production of the judgment-debtors on the returnable date.

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

(RAVI KRISHAN KAPUR, J.) S.Bag