Magma Fincorp Limited vs Jayanti Jha And Ors
2021 Latest Caselaw 766 Cal/2

OD-44
                                   ORDER SHEET
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               [Via Video Conference]

                                   EC/177/2019

                           MAGMA FINCORP LIMITED
                                    Versus
                            JAYANTI JHA 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. The returnable date for the warrants of arrest in terms

of the order dated 30th October, 2019 is extended by a period of two months

from date.

Let this matter appear on 9th November, 2021.

Alternatively fresh warrants of arrest be reissued in terms of order dated

30th October, 2019.

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