Srei Equipment Finance Ltd vs Sita Ram
2021 Latest Caselaw 1451 Cal/2

OD 24
                                  EC/39/2016
                        IN THE HIGH COURT AT CALCUTTA
                      ORDINARY ORIGINAL CIVIL JURISDICTION
                                 ORIGINAL SIDE


                             SREI EQUIPMENT FINANCE LTD.
                                        VERSUS
                                       SITA RAM

      BEFORE:
      The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 17th November, 2021.

[Via Video Conference]

Appearance:

Mr. Saptarshi Bhattacharjee, Adv.

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

notwithstanding issuance of a warrant 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 warrant of arrest is

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

put requisite accordingly.

The warrant 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 warrant of

arrest and production of the judgment-debtor before this Court on or before

the returnable date.

(SHEKHAR B. SARAF, J.)

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