Srei Equipment Finance Ltd vs Manoj Kumar & Anr
2021 Latest Caselaw 1619 Cal/2

OD-21
                                    ORDER SHEET
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE
                                [Via Video Conference]

                                     EC/289/2017

                          SREI EQUIPMENT FINANCE LTD.
                                     Versus
                              MANOJ KUMAR & ANR.


     BEFORE:
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 15th December, 2021

Appearance:

Mr. Swatarup Banerjee, Adv.

...for the decree-holder

The Court:- The decree-holder is represented and submits that the

returnable date for warrant of arrest be extended.

Let this matter appear on 27th January, 2022. The returnable date of the

warrant of arrest is extended till 28th February, 2022.

The jurisdictional Superintendent of Police and the Officer-in-Charge of the

local Police Station are directed to ensure due execution of the warrant of

arrest and production of the aforesaid judgment-debtors on the returnable

date.

(RAVI KRISHAN KAPUR, J.)

TO