OD-17
ORDER SHEET
EC/299/2020
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
POONAWALLA FINCORP LIMITED
VS
SHAHID AKHTAR AND ORS.
BEFORE:
The Hon'ble JUSTICE SHEKHAR B. SARAF
Date : 10th June, 2022 Appearance:
Mr. Paritosh Sinha, Adv.
Mr. K.K. Pandey, Adv.
Ms. Enakshi Saha, Adv.
...for the petitioner 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 nine weeks from date Let this matter appear on August 12, 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.) R.Bhar