ODC 18
ORDER SHEET
EC/24/2022
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL DIVISION
POONAWALLA FINCORP LIMITED
VS
MAHAVIR ADHESIVE TAPE AND ORS.
BEFORE:
The Hon'ble JUSTICE SHEKHAR B. SARAF
Date: 25th November, 2022.
Appearance:
Mr. Paritosh Sinha, Adv.
Mr. K.K. Pandey, Adv.
Ms. Enakshi Saha, Adv.
The Court: It is submitted on behalf of the petitioner that the date for execution of the warrants of arrest were till today and the same be extended for a period of fourteen weeks from date.
In view of the aforesaid, the returnable date for the warrants of arrest is extended for a period of fourteen weeks from date.
The warrants of arrest are made returnable fourteen weeks hence. The jurisdictional Superintendent of Police and the Officer-in-Charge of the local police station are directed to implement this order and ensure due 2 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