CD-2
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
EC/183/2021
POONAWALLA FINCORP LIMITED
VS
GULAM DASTGIR AND ANR.
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 8th December, 2022.
Appearance:
Mr. Paritosh Sinha, Adv.
Mr. K. K. Pandey, Adv.
Ms. E. Saha, Adv.
The Court:- It is submitted on behalf of the decree holder that despite earlier orders, the Warrant of Arrest has not yet been executed till date.
In view of the urgency pleaded on behalf of the decree-holder, the returnable date for extension of the Warrant of Arrest is extended by a period of eight weeks from date.
The concerned Superintendent of Police or its designate is directed to file a Report as to why the Warrant of Arrest remains unexecuted till date.
The jurisdictional Superintendent of Police and the Officer-in-Charge of the local Police Station are directed to provide all assistance for implementation of the order and ensure due execution of the warrant of arrest and production of the judgment-debtor before this Court on or before the returnable date.
Let this matter appear eight weeks hence before the Regular Bench.
(RAVI KRISHAN KAPUR, J.) D.Ghosh