Zenith Credit Corporation vs Sanjeev Giri And Anr
2021 Latest Caselaw 1446 Cal/2

OD 31
                                   EC/172/2019
                      IA NO. GA/1/2020 (OLD NO. GA/95/2020)
                         IN THE HIGH COURT AT CALCUTTA
                      ORDINARY ORIGINAL CIVIL JURISDICTION
                                  ORIGINAL SIDE


                             ZENITH CREDIT CORPORATION
                                      VERSUS
                               SANJEEV GIRI AND ANR.


      BEFORE:
      The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 17th November, 2021.

[Via Video Conference] Appearance:

Mr. Paritosh Sinha, Adv.

The Court: It is submitted on behalf of the decree-holder that

notwithstanding issuance of a warrants of arrest, the same could not be

executed. Report submitted by the Deputy Sheriff be kept with the record.

In view of the aforesaid, the returnable date for the warrants of arrest is

extended for a period of two months from date. Decree-holder be directed to

put requisite accordingly.

The warrants of arrest is made returnable on 24th January, 2022.

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-debtor before this Court on or before

the returnable date.

(SHEKHAR B. SARAF, J.)

sp/