Srei Equipment Finance Limited vs Sita Ram
2021 Latest Caselaw 699 Cal/2

OD-12
                                   EC/39/2016
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Via Video Conference)


                       SREI EQUIPMENT FINANCE LIMITED
                                   Versus
                                  SITA RAM

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 9th September, 2021.

Appearance:-

Mr.Swatarup Banerjee, Adv.

..for the decree-holder

The Court : It appears from the earlier orders dated 19 January 2018, 22

June 2018 and 31 August 2018 that despite warrants of arrest having been

issued against the judgment-debtor, the same have still not been executed.

Let the returnable date of the warrant of arrest be extended by a period

of two months from date.

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 17th November, 2021.

(RAVI KRISHAN KAPUR, J.) D.Ghosh/S.Das