Manas Forging Private Limited vs Bikash Agarwal
2021 Latest Caselaw 810 Cal/2

OD-20
                                        ORDER SHEET
                             IN THE HIGH COURT AT CALCUTTA
                              Ordinary Original Civil Jurisdiction
                                       ORIGINAL SIDE
                                    [Via Video Conference]

                                        EC/290/2019

                             MANAS FORGING PRIVATE LIMITED
                                         Versus
                                    BIKASH AGARWAL

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 14th September, 2021 Appearance:

Mr. Debsoumya Basak, Adv.

...for the decree-holder

The Court: It is submitted on behalf of the decree-holder that

notwithstanding earlier directions of Court, the judgment-debtor has failed to

file any affidavit of assets. It is also submitted on behalf of the decree-holder

that the warrant of arrest against the judgment-debtor has not been executed

till date.

In view of aforesaid, the returnable date of warrant of arrest is extended by

a period of two months from date. Alternatively a fresh warrant of arrest be

issued in compliance with the earlier orders of Court.

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 before this Court on or before the

returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Bag/TO