Mukesh Kumar Dhandhania vs Prasanta Chakraborty And Anr
2022 Latest Caselaw 2305 Cal/2

OD 14
                              ORDER SHEET
                               EC/107/2022
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE


                        MUKESH KUMAR DHANDHANIA
                                   VS
                      PRASANTA CHAKRABORTY AND ANR


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 29th August, 2022.

Appearance:

Mr. Priyankar Saha, Adv.

Mr. Abhijit Sarkar, Adv.

The Court: Substituted service has been carried out in compliance of an

earlier order of this Court dated 7th July, 2022.

None appears on behalf of the award debtors.

Accordingly, let warrant of arrests be issued against the two judgment

debtors.

The matter is made returnable twelve 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

debtors before this Court on or before the returnable date.

(SHEKHAR B. SARAF, J.) sp/