Kotak Mahindra Bank Ltd vs Satyajit Kalia & Anr
2024 Latest Caselaw 2271 Cal/2

Calcutta High Court

Kotak Mahindra Bank Ltd vs Satyajit Kalia & Anr on 4 July, 2024

Author: Sabyasachi Bhattacharyya

Bench: Sabyasachi Bhattacharyya

OD-12
                                ORDER SHEET

                                 EC/274/2015

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


                        KOTAK MAHINDRA BANK LTD.
                                   VS
                          SATYAJIT KALIA & ANR.


  BEFORE:
  The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA

Date : 4th July, 2024.

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Himanshu Bhowsinghka, Adv.

Mr. Rohan Kumar Thakur, Adv.

..for the award-holder

The Court: None appears for the award-debtors at the time of call.

In the order dated April 19, 2024 passed by a co-ordinate Bench of

this Court, it was recorded that the award-holder was to serve a notice on

the award-debtors and in case of default, appropriate orders for warrant of

arrest would be passed on the returnable date. However, the matter

appeared in the list on May 14, 2024 when the affidavit of service in respect

of due service to the award-debtor no.1 was kept with the records and the

matter was to appear in the monthly list of June, 2024 for examination of

the judgment-debtors.

Even today, at the time of call, none appears for the award-debtors,

nor are the award-debtors present to face examination.

Accordingly, a warrant of arrest do issue for personal production of

award-debtor no.1 on August 8, 2024 for facing examination by the award-

holder.

The local police station as well as the Superintendent of Police, having

territorial jurisdiction over the concerned area, shall ensure that the order of

this Court is complied with and the award-debtor no.1 is personally

produced in Court on the next returnable date.

(SABYASACHI BHATTACHARYYA, J.)

R.Bhar/bp