Poonawalla Fincorp Limited vs Shiv Pratap And Ors
2022 Latest Caselaw 1278 Cal/2

ODC 32

                              ORDER SHEET
                               EC/84/2022
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISION


                        POONAWALLA FINCORP LIMITED
                                  Versus
                           SHIV PRATAP AND ORS.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 5th April, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. S.B. Dasgupta, Adv.

The Court: The Affidavit of Service filed on behalf of the decree-holder be

kept with the records. It appears from the said affidavit that, the service has been

effected on all the judgment-debtors.

By an earlier order of the Court, the judgment debtors had been directed to

file their Affidavit of Assets. It is submitted on behalf of the decree-holder that

notwithstanding the earlier order of Court, no Affidavit of Assets has been filed

on their behalf.

None appears on behalf of the judgment-debtors nor is any accommodation

prayed for on their behalf.

In view of the deliberate non-compliance of the judgment-debtors, let a

warrant of arrest be issued against the judgment debtor nos. 1 and 2.

The matter is made returnable 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 warrant of arrest and production of the aforesaid judgment-

debtors before this Court on or before the returnable date.

(SHEKHAR B. SARAF, J.) B.Pal