ODC 44
ORDER SHEET
EC/37/2022
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL DIVISION
POONAWALLA FINCORP LIMITED
VS
DHARMVEER SINGH AND ORS.
BEFORE:
The Hon'ble JUSTICE SHEKHAR B. SARAF
Date: 8th July, 2022.
Appearance:
Mr. Paritosh Sinha, Adv.
Mr. K.K. Pandey, Adv.
Mr. S.B. Dasgupta, Adv.
Ms. Enakshi Saha, Adv.
The Court: The petitioner is represented. It is submitted on behalf of the petitioner that the date for execution of the warrant of arrest be extended for a period of ten weeks from date Let this matter appear on 16th September, 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.) B.Pal