Kotak Mahindra Bank Ltd vs M/S. Punya Travels & Ors
2023 Latest Caselaw 2526 Cal/2

OD-7

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

                              EC/399/2015
                  IA NO: GA/1/2017(Old No:GA/2445/2017)

                         KOTAK MAHINDRA BANK LTD.
                                     VS
                         M/S. PUNYA TRAVELS & ORS.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 5th September, 2023.

Appearance:

Ms. S. Das, Adv.

The Court: Let this matter appear under the heading "For

Examination of the Judgment-Debtors".

In the meantime, the warrants of arrest in terms of the earlier orders

of Court stand extended till 31st October, 2023.

It is submitted on behalf of the award-holder that though the

judgment-debtor no. 2 was untraceable, the new address of the judgment-

debtor no. 2 is as follows:

"289, Arakere Maddur Taluk, District- Mandya, PIN:-571415.

The Deputy Sheriff is directed to ensure that the warrant of arrest is

issued on the new address furnished by the award-holder insofar as the

judgment-debtor no. 2 is concerned.

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

(RAVI KRISHAN KAPUR, J.)

S.Bag