Kotak Mahindra Bank Ltd vs Irshad Ahmed & Ors
2023 Latest Caselaw 2463 Cal/2

OD-62
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE

                                 EC/652/2015
                           KOTAK MAHINDRA BANK LTD.
                                      VS
                             IRSHAD AHMED & ORS.

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

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

2023.

The Deputy Sheriff is directed to file a Report in terms of earlier orders of

Court.

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 a 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