Magma Fincorp Limited vs Asin And Anr
2021 Latest Caselaw 757 Cal/2

OD-62
                                  EC/262/2019
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE



                              MAGMA FINCORP LIMITED
                                        VS
                                  ASIN AND ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 13th September, 2021.

Appearance:

Mr. K.K. Pandey, Adv.

Mr. S.B Dasgupta, Adv.

The Court: The Court: The decree-holder seeks execution of an award

dated March 30, 2018. It is submitted on behalf of the decree-holder that

notwithstanding an earlier order dated February 4, 2020, there has been no

compliance by the judgment debtors.

None appears on behalf of the judgment debtors nor is any accommodation

prayed for on their behalf.

In view of the non-compliance on the part of the judgment debtors, let

warrant of arrest be issued against the judgment debtor no. 1 .

The Jurisdictional Superintendent of Police and the Officer-in-Charge of

the concerned Police Station are directed to execute the warrant of arrest and

ensure presence of the judgment debtor no. 1 before this Court on the adjourned

date of hearing.

The matter is made returnable on 17 November, 2021.

(RAVI KRISHAN KAPUR, J.)

SK./S.Pal