Magma Fincorp Ltd vs Vilas Dadabhau Kendhale And Anr
2021 Latest Caselaw 1416 Cal/2

OC-15
                                EC/98/2021
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                           COMMERCIAL DIVISION


                             MAGMA FINCORP LTD.
                                  VERSUS
                     VILAS DADABHAU KENDHALE AND ANR.

    BEFORE:
    The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 10th November, 2021.

[Via Video Conference]

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. S.B. Dasgupta, Adv.

. . .for the award-holder

The Court: In spite of substituted service the judgment debtor is not

represented nor he has filed any affidavit of assets.

Under such circumstances, warrant of arrest be issued against the

judgment debtor. The said warrant is made returnable on 08.12.2021. It will,

however, be open to the judgment debtor to file his affidavit of assets within

four weeks from date and mention the matter for discharge of the warrant.

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

the local police station are directed to ensure the execution of the warrant and

production of the judgment debtor on the returnable date.

The Deputy Sheriff shall communicate this order to the jurisdictional

Superintendent of Police for immediate compliance.

(SHEKHAR B. SARAF, J.) b. pal/