Magma Fincorp Ltd vs Deema And Anr
2021 Latest Caselaw 1419 Cal/2

OC-6
                                  EC/89/2021
                        IN THE HIGH COURT AT CALCUTTA
                      ORDINARY ORIGINAL CIVIL JURISDICTION
                             COMMERCIAL DIVISION


                                 MAGMA FINCORP LTD.
                                     VERSUS
                                  DEEMA 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 debtors are not

represented nor they have filed any individual affidavit of assets.

Under such circumstances, warrants of arrest be issued against the judgment

debtor nos.1 and 2. The said warrants are made returnable on 08.12.2021. It will,

however, be open to the judgment debtors to file their affidavits of assets within four

weeks from date and mention the matter for discharge of the warrants.

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

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

production of the judgment debtors on the returnable date.

The Deputy Sheriff shall communicate this order to the jurisdictional

Superintendent of Police for immediate compliance.

(SHEKHAR B. SARAF, J.)

Sp/