Magma Fincorp Limited vs Vimla Kashyap And Ors
2021 Latest Caselaw 747 Cal/2

OD-26

                                    EC/209/2019
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               (Via Video Conference)

                             MAGMA FINCORP LIMITED
                                     Versus
                             VIMLA KASHYAP 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 a warrant of arrest, the same could not be

executed.

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

extended for a period of two months from date.

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