Cholamandalam Investment And ... vs Aloke Das & Anr
2021 Latest Caselaw 1164 Cal/2

OD-21

                                 ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             [Via Video Conference]

                               EC/563/2018
                   IA NO: GA/1/2020 (Old No: GA/403/2020)

     CHOLAMANDALAM INVESTMENT AND FINANCE COMPNAY LIMITED
                            Versus
                       ALOKE DAS & ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 28th September, 2021

The Court:- The decree-holder is represented. It is submitted that an

earlier order dated 18th February, 2020 for issuance of warrant of arrest

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

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

the judgment debtor no. 1.

The warrant of arrest is made returnable on 15th of 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 on or before the returnable

date.

(RAVI KRISHAN KAPUR, J.)

S.Bag/TO