Magma Fincorp Limited vs Ranjeet Singh
2021 Latest Caselaw 847 Cal/2

OD-100
                                ORDER SHEET
                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE
                            [Via Video Conference]

                                 EC/56/2020

                         MAGMA FINCORP LIMITED
                                 Versus
                            RANJEET SINGH


 BEFORE:
 The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 15th September, 2021 Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandy, Adv.

Mr. S.B. Dasgupta, Adv.

...for the award-holder

The Court : It appears that by orders dated 11 th February, 2020 and 2nd

September, 2021 notice had been served on the judgment-debtor and

directions were given to file affidavit of assets in Form No. 16A of Appendix-E

of the Code of Civil Procedure, 1908. However, no affidavit of assets has been

filed till date.

None appears on behalf of the judgment-debtor nor is any accommodation

prayed for on his behalf.

I am of the view that there appears to be non-compliance with the orders of

this Court. Accordingly, let a warrant of arrest be issued against the judgment-

debtor.

The matter is made returnable on 29th November, 2021.

The jurisdictional Superintendent of Police and the Officer-in-Charge of the

local Police Station are directed to implement this order and ensure due

execution of the warrant of arrest and production of the aforesaid judgment-

debtor on the returnable date.

(RAVI KRISHAN KAPUR, J.)

TO/S.Bag