Magma Fincorp Limited vs A. Sundaram And Anr
2021 Latest Caselaw 818 Cal/2

OD-15
                                  EC/219/2019
                               IA NO: GA/1/2020
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                             (Via Video Conference)



                          MAGMA FINCORP LIMITED

                                     Versus

                           A. SUNDARAM 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 : The decree-holder is represented and submits that there has

been no compliance by the judgment-debtors of the earlier directions of Court. It

appears that notwithstanding directions having been passed as far back as on 21

January 2020, the judgment-debtor no.1 has not filed any affidavit of assets till

date. There is also no accommodation sought for on behalf of the judgment-

debtor no.1.

In view of the non-compliance on the part of the judgment-debtor no.1, let a

warrant of arrest be issued against the judgment-debtor no.1.

The warrant of arrest is made returnable on or before 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.1 before this Court on or before the

returnable date.

The matter is made returnable on 22 November 2021.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh/S.Das