M/S. Capital First Limited vs M/S. Manohar Lal & Company & Anr
2022 Latest Caselaw 2176 Cal/2

OD-15
                                    ORDER SHEET

                                     EC/58/2018

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

                          M/S. CAPITAL FIRST LIMITED
                                      VS
                     M/S. MANOHAR LAL & COMPANY & ANR

   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF
   Date : 12th August, 2022

                                                                         Appearance:
                                                                Mr. Ranjit Singh, Adv.
                                                                  Ms. Pooja Sett, Adv.
                                                          Ms. Sayoni Chowdhury, Adv.


         The Court: None appears on behalf of the respondent/judgment-debtors

in spite of service.

In view of the deliberate non-compliance of the order by the judgment-

debtors, let a warrant of arrest be issued against the judgment-debtor no.2.

The matter is made returnable 14 weeks hence.

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-

debtor no.2 before this Court on or before the returnable date.

(SHEKHAR B. SARAF, J.)

R.Bhar