Kotak Mahindra Bank Ltd vs Chhedi Sahani & Anr
2023 Latest Caselaw 2462 Cal/2

OD-58
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE

                                EC/438/2015
                          KOTAK MAHINDRA BANK LTD.
                                     VS
                            CHHEDI SAHANI & 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: It appears from the Report filed by the Deputy Sheriff that no

Police Report has not yet been made available.

The time to execute the warrants of arrest stands extended till 15 October,

2023.

In such circumstances, 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-debtors

reside are directed to file Report as to what steps have been taken for production

of the judgment-debtors pursuant to orders of Court.

(RAVI KRISHAN KAPUR, J.)

s.pal