Zenith Credit Corporation vs Sanjeev Giri And Anr
2021 Latest Caselaw 880 Cal/2

OD-61
                                      EC/172/2019
                         IA NO: GA/1/2020(Old No:GA/95/2020)
                           IN THE HIGH COURT AT CALCUTTA
                            Ordinary Original Civil Jurisdiction
                                     ORIGINAL SIDE



                             ZENITH CREDIT CORPORATION
                                        VS
                               SANJEEV GIRI AND ANR.


   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 16th September, 2021.

Appearance:

Mr. Joydeep Roy, Adv.

...for decree holder.

The Court: The decree-holder is represented. It is submitted on behalf

of the decree-holder that notwithstanding the order dated 16th January, 2020.

The warrant of arrest has not been executed.

In view of the aforesaid, the date of execution of the warrant of arrest is

extended for a period of two months from date alternatively let a fresh warrant of

arrest be issued against the judgment debtor no. 1. The matter is made

returnable on 17 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 debtor no. 1 before this Court on the adjourned

date of hearing.

(RAVI KRISHAN KAPUR, J.) SK./pkd.