Magma Fincorp Limited vs Rajesh Achchhevar Shah @ Rajes ...
2021 Latest Caselaw 1102 Cal/2

OD-24
                                 EC/355/2019
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Via Video Conference)




                          MAGMA FINCORP LIMITED

                                     Versus

            RAJESH ACHCHHEVAR SHAH @ RAJES SHAH AND ORS.



BEFORE:

The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 24th September, 2021.

Appearance:-

Mr.K.K.Pandey, Adv.

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

notwithstanding the issuance of warrant of arrest as far back as on 21

November 2019 against the judgment-debtor no.1, the judgment-debtor no.1

has still not appeared in this proceedings and the same has not yet been

executed.

In view of the aforesaid, the time to execute the warrant of arrest is

extended by a period of two months from date. Alternatively a fresh warrant be

issued against the judgment-debtor no.1 in compliance with the earlier orders

of Court.

The warrant of arrest is made returnable on 15 November 2021.

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 jurisdictional Superintendent of Police and the Officer-in-Charge of

the local police station are also directed to file a Report as to why the earlier

warrant of arrest could not be executed in terms of the earlier orders of Court.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh