Tata Capital Financial Services ... vs Gi International Pvt Ltd. And Ors
2022 Latest Caselaw 2179 Cal/2

OD-23
                                    ORDER SHEET

                                     EC/216/2020

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

                     TATA CAPITAL FINANCIAL SERVICES LTD
                                      VS
                      GI INTERNATIONAL PVT LTD. AND ORS

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

                                                                          Appearance:
                                                          Mr. Swatarup Banerjee, Adv.
                                                               Mr. Avishek Guha, Adv.
                                                               Ms. Debarati Das, Adv.
                                                           Ms. Akansha Chopra, Adv.
                                                                    ...for the petitioner


         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 nos.3

and 4.

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 warrants of arrest and production of the aforesaid

judgment-debtor nos.3 and 4 before this Court on or before the returnable

date.

(SHEKHAR B. SARAF, J.)

R.Bhar