Calcutta High Court
Hdfc Bank Limited vs Sumit Kumar Das & Anr on 20 February, 2019
Author: Arijit Banerjee
Bench: Arijit Banerjee
ORDER SHEET
GA No.309 of 2019
With
EC No.395 of 2016
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
HDFC BANK LIMITED
Versus
SUMIT KUMAR DAS & ANR.
BEFORE:
The Hon'ble JUSTICE ARIJIT BANERJEE
Date : 20th February, 2019.
Appearance:
Mr. Sukrit Mukherjee, Adv.
Mr. Joydeep Roy, Adv.
Mr. A. Dey, Adv.
...for the petitioner/decree holder.
The Court : Affidavit of service filed in Court today be kept with the record. On an application being EC No.395 of 2016, by an order dated 23rd August, 2016 a warrant of arrest was issued against the first judgment-debtor. From time to time the returnable date of the warrant of arrest was extended and by an order dated 19th May, 2017 the returnable date stood extended till 14th July, 2017. The said warrant of arrest has not yet been executed. By the present application the decree holder prays for extension of the returnable date of the warrant of arrest.
The returnable date of the warrant of arrest is extended till 19th March, 2019. The jurisdictional Superintendent of Police and the Officer-in-Charge of the local police station are directed to ensure due execution of the warrant of arrest and production of the judgment-debtor no.1 on the adjourned date.
List the matter under the same heading on 19th March, 2019.
(ARIJIT BANERJEE, J.) B.Pal