Poonawalla Fincorp Limited vs M/S. Retail Private Ltd. And Ors
2022 Latest Caselaw 1225 Cal/2

OD-50

                              ORDER SHEET

                   IN THE HIGH COURT AT CALCUTTA
                    Ordinary Original Civil Jurisdiction
                             ORIGINAL SIDE

                              EC/240/2021

                   POONAWALLA FINCORP LIMITED
                                 VS
                 M/S. RETAIL PRIVATE LTD. 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 warrants 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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