Magma Fincorp Limited vs Sanjay Sinigh & Anr
2021 Latest Caselaw 1265 Cal/2

                                         1




OD-27
                                  EC/538/2018

                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE


                           MAGMA FINCORP LIMITED
                                     VS
                            SANJAY SINIGH & ANR.


 BEFORE:
 The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 1st October, 2021.

Mr. K. K. Pandey, Advocate for decree holder.

The Court: The decree holder is represented. It is submitted on

behalf of the decree holder that notwithstanding issuance of warrant of

arrest against the judgment debtor no.1 the same has not yet been

executed.

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

against the judgment debtor no.1. The warrant is made returnable within

two months from date.

The jurisdictional Superintendent of Police, Sundargarh, Odisha and

the Officer-in-Charge of the Town Police Station, Sundargarh is directed to

ensure execution of 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 and file a Report as to

why earlier warrant of arrest have not yet been executed.

The mater is made returnable on 15th November, 2021.

(RAVI KRISHAN KAPUR, J.)

SK./pkd.