Poonawalla Fincorp Limited vs Prema Tiwari And Ors
2022 Latest Caselaw 1205 Cal/2

ODC-33
                               ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                               ORIGINAL SIDE

                               EC/305/2021

                        POONAWALLA FINCORP LIMITED
                                   Versus
                           PREMA TIWARI AND ORS.

     BEFORE:
     The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 1st April, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K. K. Pandey, Adv.

Mr. S. B. Dasgupta, Adv.

The Court: As prayed for by the decree-holder, the time to execute the

warrant of arrest is extended by a period of eight weeks from date.

Let this matter appear on 10th June, 2022.

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 warrants of arrest and production of the judgment-debtors

before this Court on or before the returnable date.

The Superintendent of Police is directed to file a Report as to why the

warrants of arrest have not been executed till date.

(SHEKHAR B. SARAF, J.)

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