Hdb Financial Services Ltd vs Avinandan Mukherjee And Anr
2021 Latest Caselaw 1060 Cal/2

OD-3
                                  EC/72/2019
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Via Video Conference)


                      HDB FINANCIAL SERVICES LTD.
                                Versus
                     AVINANDAN MUKHERJEE AND ANR.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 22nd September, 2021.

Appearance:-

Ms.Ayesha Islam, Adv.

Mr.A.K.Usmani, Adv.

..for the award-holder

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

of the decree-holder that there has been non-compliance with the order dated

16 April 2019 passed by a Co-ordinate Bench and the warrants of arrest

issued against the judgment-debtor no.2 has not been executed till date.

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

the judgment-debtor no.2. The warrant of arrest is made returnable two

months 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.2 before this Court on or

before the returnable date.

The matter is made returnable on 10 November 2021.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh