Tata Motors Finance Limited vs Gurjit Singh Gill
2021 Latest Caselaw 1374 Cal/2

OD - 59
                                    EC 102/2019
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE


                          TATA MOTORS FINANCE LIMITED
                                    VERSUS
                                GURJIT SINGH GILL


    BEFORE:
    The Hon'ble JUSTICE RAVI KRISHAN KAPUR
    Date : 9th November, 2021.

                                                                                Appearance:
                                          Mr. Souvik Chowdhury, Adv., for the decree-holder..

                                        Ms. Sujata Chowdhury, Adv., for the judgment-debtor.
                                                                                           .

.

The Court : The parties are represented. It appears from the order dated 2

August 2019 that the concerned Police officials have not been able to execute the

warrant of arrest in so far as the judgment-debtor is concerned.

In view of the aforesaid, let a fresh warrant of arrest be issued against the

judgment-debtor. The warrant of arrest is made returnable on or before 15

January, 2022.

The concerned Deputy Commissioner of Police of the Commissionerate of

Police, Howrah, is directed to file a report as to why the earlier warrant of arrest

issued by a co-ordinate Bench had not been executed in so far as the judgment-

debtor is concerned.

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