Magma Fincorp Limited vs Sibbala Anasuya And Anr
2021 Latest Caselaw 815 Cal/2

OD-4
                                     EC/197/2019
                      IA NO: GA/1/2020(Old No: GA/216/2020)
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE
                                (Via Video Conference)


                                MAGMA FINCORP LIMITED
                                        Versus
                               SIBBALA ANASUYA AND ANR.

  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 : It is submitted on behalf of decree-holder that

notwithstanding issuance of a warrant of arrest against the judgment-debtor

no.2, the same could not be executed.

In view of the aforesaid, the returnable date for the warrant of arrest

against the judgment-debtor no.2 is extended for a period of two months from

date.

The warrant of arrest is made returnable on 22 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.2 before this Court on or

before the returnable date.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh/S.Das