Poonawalla Fincorp Limited vs Vijay Kumar
2022 Latest Caselaw 2217 Cal/2

ODC-31
                                   ORDER SHEET

                                    EC/27/2022

                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               (Commercial Division)

                         POONAWALLA FINCORP LIMITED
                                    VS
                               VIJAY KUMAR

   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 18th August, 2022 Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Ms. Enakshi Saha, 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 14 weeks from date

Let this matter appear on November 25, 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 judgment-debtor

before this Court on or before the returnable date.

The Superintendent of Police is directed to file a report as to why the

warrant of arrest has not been executed till date.

(SHEKHAR B. SARAF, J.)

R.Bhar