Tata Capital Financial Services ... vs Dilmohammad Seikh & Anr
2021 Latest Caselaw 1372 Cal/2

OD - 66
                                    EC 144/2019
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE


                    TATA CAPITAL FINANCIAL SERVICES LIMITED
                                    VERSUS
                          DILMOHAMMAD SEIKH & ANR.


    BEFORE:
    The Hon'ble JUSTICE RAVI KRISHAN KAPUR
    Date : 9th November, 2021.
                                                                               Appearance:
                                               Mr.Avishek Guha, Adv., for the decree-holder.

                                                      .

The Court : An affidavit of service filed on behalf of the decree-holder be

kept with the records.

It appears from the earlier orders of Court that the judgment-debtors have

failed to file any Affidavit of Assets.

In view of the aforesaid, let warrants of arrest be issued against the

judgment-debtors. The warrants of arrest are made returnable on 7 December,

2021.

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

local police station are directed to ensure due execution of the warrants of arrest

and production of the judgment-debtors before this Court on or before the

returnable date.

(RAVI KRISHAN KAPUR, J.) S.Das AR[CR]