Kotak Mahindra Bank Limited vs Great Wall Corporate Services Pvt. Ltd. ...
2025 Latest Caselaw 2947 Cal/2

Calcutta High Court

Kotak Mahindra Bank Limited vs Great Wall Corporate Services Pvt. Ltd. ... on 6 November, 2025

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OIPD-12

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

                                 EC/310/2019

                 KOTAK MAHINDRA BANK LIMITED
                              VS
        GREAT WALL CORPORATE SERVICES PVT. LTD. AND ORS.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 6th November, 2025.

Appearance:

Ms. S. Das, Adv.

The Court: This is an application for enforcement of an award dated

22 November, 2018 for a sum of Rs.33,52,656/-. Diverse orders have been

passed from time to time. By an order dated 9 September, 2025 this Court

had directed the judgment debtors to be present for examination in view of

the Affidavit of Assets filed by them.

None appears on behalf of the judgment debtors nor is any

adjournment prayed for on their behalf.

In view of the non-compliance with the earlier orders of Court and the

deliberate disobedience by the judgment debtors in not appearing today, let

warrants of arrest be issued against the judgment debtor nos. 2 and 3. The

jurisdictional Officer-in-Charge of the concerned Police Station is directed to

ensure compliance of this order.

The matter is made returnable on 27 November, 2025.

(RAVI KRISHAN KAPUR, J.)

SK.