Magma Fincorp Limited vs Paigamber Mashaksab Mulla And Ors
2021 Latest Caselaw 788 Cal/2

OD-9

                                   EC/61/2019
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Via Video Conference)


                        MAGMA FINCORP LIMITED
                                Versus
                  PAIGAMBER MASHAKSAB MULLA AND ORS.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 13th September, 2021.

Appearance:-

Mr.Paritosh Sinha, Adv.

Mr.K.K.Pandey, Adv.

The Court : The decree-holder is represented.

It is submitted on behalf of the decree-holder that the time for execution

of the warrants of arrest be extended by a period of two months from date.

Alternatively fresh warrants be issued against the three judgment-debtors in

compliance of the earlier orders of Court.

The warrants of arrest are made returnable on 10 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 judgment-debtors before this Court on or before

the returnable date.

(RAVI KRISHAN KAPUR, J.) D.Ghosh/S.Das