Cholamandalam Investment And ... vs Amrapali Enterprises And Anr

ODC 9
                               ORDER SHEET
                                EC/122/2022
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                           COMMERCIAL DIVISION


             CHOLAMANDALAM INVESTMENT AND FINANCE CO LTD
                                 VS
                    AMRAPALI ENTERPRISES AND ANR


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF
  Date: 26th September, 2022.

                                                                          Appearance:
                                                              Mr. Ranjit Singh, Adv.
                                                               Ms. Pooja Sett, Adv.


        The Court: None appears on behalf of the respondents/judgment-debtors

in spite of substituted service by way of paper publication in two newspapers.

In view of the deliberate non-compliance of the order by the judgment debtors, let a warrant of arrest be issued against the respondent/judgment- debtor no.2.

The matter is made returnable after twelve weeks. 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 warrant of arrest and production of the aforesaid respondent/judgment debtor no. 2 before this Court on or before the returnable date.

(SHEKHAR B. SARAF, J.) sp/