Magma Fincorp Limited vs Somnath Mallik And Ors
2021 Latest Caselaw 762 Cal/2

OD-57
                                 ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             [Via Video Conference]

                                  EC/253/2019

                         MAGMA FINCORP LIMITED
                                 Versus
                        SOMNATH MALLIK AND ORS.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 13th September, 2021

The Court : The decree-holder is represented. None appears on behalf of

the judgment-debtors nor is any accommodation sought for on their behalf.

There appears to be non-compliance with the earlier order dated 4 th February,

2020 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 17 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