Magma Fincorp Limited vs Ramdhyan Yadev And Anr
2021 Latest Caselaw 767 Cal/2

OD-41
                                   ORDER SHEET
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               [Via Video Conference]

                                   EC/173/2019

                           MAGMA FINCORP LIMITED
                                   Versus
                          RAMDHYAN YADEV AND ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 13th September, 2021

The Court : The decree-holder is represented. The time to execute the

warrants of arrest in terms of the order dated 30 th October, 2019 is extended

by a period of eight weeks from date.

Let this matter appear on 10th 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