Kotak Mahindra Bank Ltd vs Gulam Murtaza & Anr
2023 Latest Caselaw 2461 Cal/2

OD-59
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE

                                 EC/440/2015
                    IA NO: GA/1/2017(Old No:GA/2447/2017).
                          KOTAK MAHINDRA BANK LTD.
                                      VS
                            GULAM MURTAZA & ANR.


   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 1st September, 2023.

Appearance:

Ms. S. Das, Adv.

Mr. Rohan Thakur, Adv.

...for the decree-holder.

The Court: Notwithstanding an earlier order of arrest, the judgment-

debtors have not been produced before this Court.

Let there be an order for fresh warrants of arrest issued against the

judgment-debtor nos.1 and 2.

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

The jurisdictional 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 file Report as to what steps have been taken

for production of the judgment-debtor nos. 1 and 2 pursuant to orders of Court.

(RAVI KRISHAN KAPUR, J.)

s.pal