Poonawalla Fincorp Limited vs Parastone Impex Corporation And ...
2022 Latest Caselaw 1218 Cal/2

ODC-20
                                    ORDER SHEET
                           IN THE HIGH COURT AT CALCUTTA
                                    ORIGINAL SIDE

                                   EC/200/2021

                           POONAWALLA FINCORP LIMITED
                                     Versus
                      PARASTONE IMPEX CORPORATION AND ORS.

     BEFORE:
     The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 1st April, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

The Court: It appears from the records that the judgment debtor was arrested on

26th March, 2022. Thereafter, the judgment debtor obtained bail on 26th March, 2022

with a direction upon him to appear before the High Court at Calcutta on 28th March,

2022 without fail. However, the judgment debtor has not appeared in Court till date.

In light of the above, warrant of arrest be issued against him.

The Jurisdiction 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.

The matter is made returnable on 29th April, 2022.

(SHEKHAR B. SARAF, J.)

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