ODC-18
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
EC/194/2021
POONAWALLA HOUSING FINANCE LIMITED
Versus
ROSHAN SHANKAR PATIL AND ANR.
BEFORE:
The Hon'ble JUSTICE SHEKHAR B. SARAF
Date : 1st April, 2022.
Appearance:
Mr. Paritosh Sinha, Adv.
Mr. K. K. Pandey, Adv.
Mr. S. B. Dasgupta, Adv.
The Court: As prayed for by the decree-holder, the time to execute the warrant of arrest is extended by a period of eight weeks from date.
Let this matter appear on 10th June, 2022. The jurisdictional Superintendent of Police and the Officer-in-Charge of the local Police Station are directed to implement this order and ensure due execution of the warrants of arrest and production of the judgment-debtors before this Court on or before the returnable date.
The Superintendent of Police is directed to file a Report as to why the warrants of arrest have not been executed till date.
(SHEKHAR B. SARAF, J.) mg