Magma Fincorp Limited vs Manoj Rajaram Nimbalkar And Ors
2021 Latest Caselaw 801 Cal/2

OD-34
                                 ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             [Via Video Conference]

                                  EC/316/2019

                        MAGMA FINCORP LIMITED
                                Versus
                   MANOJ RAJARAM NIMBALKAR AND ORS.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 14th September, 2021 Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K. K. Pandey, Adv.

Mr. S. B. Dasgupta, Adv.

...for the decree-holder

The Court: An affidavit of service filed on behalf of the decree-holder be

kept with the records. It appears that notwithstanding the earlier directions of

Court no affidavit of assets has been filed on behalf of the judgment-debtor no. 1.

In view of the aforesaid, let there be a warrant of arrest issued insofar as

the judgment-debtor no. 1 is concerned.

The matter is made returnable on 23rd 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 warrant of arrest

and production of the judgment-debtor no. 1 before this Court on or before the

returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Bag/TO