Indusind Bank Limited vs Gurmel Singh & Anr
2023 Latest Caselaw 2546 Cal/2

OD-10
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE

                                  EC/648/2014
                              INDUSIND BANK LIMITED
                                       VS
                               GURMEL SINGH & ANR.

   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 6th September, 2023.

Appearance:

Ms. Ankita Singh, Adv.

...for the award-holder.

The Court: Affidavit of Service filed on behalf of the award-holder be kept

with the records.

None appears on behalf of the judgment-debtors nor is any adjournment

prayed for on their behalf.

Despite earlier orders of Court, the judgment-debtors have not filed their

Affidavit of Assets.

In such circumstances, let there be an order for warrant of arrest against

the judgment-debtor no.1.

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

the concerned police station having jurisdiction where the judgment-debtor no.1

resides are directed to take necessary steps to ensure due execution of the

warrant of arrest and production of the judgment-debtor no. 1 before this Court

on or before the returnable date.

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

(RAVI KRISHAN KAPUR, J.)

s.pal