Kotak Mahindra Bank Ltd vs Mansur Ansari And Anr
2024 Latest Caselaw 397 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Mansur Ansari And Anr on 2 February, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

O-211

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

                                  EC/236/2019

                          KOTAK MAHINDRA BANK LTD.
                                     VS
                           MANSUR ANSARI AND ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 2nd February, 2024.

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Himangshu Bhawsinghka, Adv.

Mr. Rohan Kumar Thakur, Adv.

The Court: The time to execute the warrants of arrest stands extended till

29th February, 2024.

Let this matter appear in the Monthly List of March, 2024.

In the meantime, the Officer-in-Charge of the concerned Police Station

having jurisdiction where the judgment-debtors reside as well as the

Superintendent of Police are directed to ensure implementation with the orders

of Court.

(RAVI KRISHAN KAPUR, J.)

S.Bag