Magma Fincorp Limited vs Sarvesh Pandey And Anr
2021 Latest Caselaw 873 Cal/2

OD-66
                                  EC/40/2020
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE


                            MAGMA FINCORP LIMITED
                                     VS
                           SARVESH PANDEY AND ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 16th September, 2021.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. S.B Dasgupta, Adv.

The Court: The decree-holder is represented and submits that,

notwithstanding the earlier directions of Court, there has been non-compliance

on the part of the judgment debtor. It appears that notwithstanding a direction

for filing for filing of Affidavit of Assets as far as back as on January 22, 2020, no

Affidavit of Assets has been filed by the judgment debtor. None appears on behalf

of the judgment debtor nor is any accommodation prayed for on their behalf.

In view non-appearance of the part of the judgment debtor, let a warrant of

arrest be issued in favour of the judgment debtor nos. 1 and 2.

The matter is made returnable on 16 November, 2021.

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

the concerned Police Station are directed to execute the warrants of arrest and

ensure presence of the judgment debtors no. 1 and 2 before this Court on the

adjourned date of hearing.

(RAVI KRISHAN KAPUR, J.)

SK./pkd.