Inox Leaisure Limited vs Zaid Alam
2021 Latest Caselaw 1007 Cal/2

OD-19
                                  EC/441/2018
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Via Video Conference)


                            INOX LEAISURE LIMITED
                                    Versus
                                  ZAID ALAM

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 21st September, 2021.

Appearance:

Mr.Syed Nurul Arefin, Adv.

Mr.Rahul Singh, Adv.

..for the decree-holder.

The Court : Notwithstanding the order dated 14 March 2019, the

warrant of arrest issued against the judgment-debtor could not be executed.

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

the judgment-debtor.

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.

The matter is made returnable on 10 November 2021. In the meantime,

the time to file Affidavit of Assets is also extended by a period of six weeks

from date.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh