Poonawalla Fincorp Limited vs Maa Chandrika Enterprises And Ors
2022 Latest Caselaw 1331 Cal/2

ODC 21
                             ORDER SHEET
                              EC/378/2021
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                         COMMERCIAL DIVISION


                      POONAWALLA FINCORP LIMITED
                                 VS
                  MAA CHANDRIKA ENTERPRISES AND ORS.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 8th 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 thirteen weeks from date.

Let this matter appear on 1st July, 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.) sp/