Magma Fincorp Limited vs Vidhata Enterprise And Ors
2022 Latest Caselaw 1321 Cal/2

ODC 9
                             ORDER SHEET
                              EC/107/2021
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                         COMMERCIAL DIVISION


                          MAGMA FINCORP LIMITED
                                   VS
                       VIDHATA ENTERPRISE AND ORS.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 7th April, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. S.B. Dasgupta, Adv.

The Court: The petitioner is represented. It is submitted on behalf of

the petitioner that the date for execution of the warrant of arrest be extended

for a period of eight weeks from date.

Let this matter appear on 28th 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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