Kotak Mahindra Bank Ltd vs Guddu Kumar Sinh & Anr
2024 Latest Caselaw 176 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Guddu Kumar Sinh & Anr on 19 January, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

O-34

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

                                EC/104/2016
                    IA NO: GA/1/2016(Old No:GA/1752/2016)

                          KOTAK MAHINDRA BANK LTD.
                                    VS
                          GUDDU KUMAR SINH & ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 19th January, 2024.

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Rohan Kumar Thakur, Adv.

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

In the meantime, the time to execute the warrants of arrest stand

extended till 31st March, 2024.

The Repot filed by the Deputy Sheriff be kept with the records.

Let a copy of this order be also served on the Officer-in-Charge of the

concerned Police Station and the Superintendent of Police where the judgment-

debtors reside.

(RAVI KRISHAN KAPUR, J.)

S.Bag