Magma Fincorp Limited vs Amrit Kumar Samanta And Ors
2021 Latest Caselaw 759 Cal/2

OD-59
                                 ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             [Via Video Conference]

                                 EC/255/2019

                        MAGMA FINCORP LIMITED
                                 Versus
                     AMRIT KUMAR SAMANTA AND ORS.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 13th September, 2021

The Court : The decree-holder seeks execution of an award dated 30 th July,

2018. It is submitted on behalf of the decree-holder that notwithstanding

earlier directions of Court there has been non-compliance by the judgment-

debtors.

In view of the aforesaid, let warrants of arrest be issued against the

judgment-debtor nos. 1 and 2. The matter is made returnable on 16 th

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 warrants of

arrest and production of the aforesaid judgment-debtors on the returnable

date.

(RAVI KRISHAN KAPUR, J.)

TO/S.Bag