Magma Fincorp Limited vs Durbasa Mahanta & Anr
2021 Latest Caselaw 1015 Cal/2

OD-40
                                  EC/473/2018
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Via Video Conference)



                          MAGMA FINCORP LIMITED

                                      Versus

                          DURBASA MAHANTA & ANR.


BEFORE:

The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 21st September, 2021.

Appearance:-

Mr.K.K.Pandey, Adv.

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

of the decree-holder that notwithstanding the previous orders of Court dated

22 February 2019, 5 April 2019 and 21 June 2019, the warrant of arrest has

not been executed against the judgment-debtor no.1.

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

the judgment-debtor no.1. The warrant of arrest is made returnable eight

weeks hence.

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 no.1 before this Court on or

before the returnable date.

The decree-holder is also directed to serve a notice on the Director

General of Police and the Superintendent of Police, Keonjhar District, Odisha

informing them of inability of the concerned Officers to execute the earlier

warrant of arrest in this proceeding.

The matter is made returnable on 13 December 2021.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh