Magma Fincorp Limited vs Mohammad Shakir And Ors
2021 Latest Caselaw 724 Cal/2

OD-15
                                   EC/194/2019
                    IA NO: GA/1/2020(Old No: GA/217/2020)
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Via Video Conference)


                          MAGMA FINCORP LIMITED
                                 Versus
                         MOHAMMAD SHAKIR AND ORS.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 10th September, 2021.

Appearance:-

Mr.Paritosh Sinha, Adv.

Mr.K.K.Pandey, Adv.

Mr.S.B.Dasgupta, Adv.

..for the decree-holder

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

notwithstanding issuance of warrants of arrest, the same could not be

executed.

In view of the aforesaid, the returnable date for the warrant of arrest is

extended by a period of two months from date. Alternatively let fresh warrants

of arrest be executed in terms of the earlier orders of Court.

The warrant of arrest is made returnable on 22 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 before this Court on or before

the returnable date.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh/S.Das