Poonawalla Fincorp Limited vs Dynamic Oil Tech Industries & Ors
2022 Latest Caselaw 2964 Cal/2

UL-5
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE

                                   EC/133/2021

                       POONAWALLA FINCORP LIMITED
                                    Vs
                    DYNAMIC OIL TECH INDUSTRIES & ORS.


     BEFORE:
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 8th December, 2022.

Appearance:

Mr. P. Sinha, Adv.

Mr. K. K. Pandey, Adv.

Ms. E. Saha, Adv.

The Court:- It is submitted on behalf of the petitioner that the date for

execution of the warrants of arrest had expired and the same be extended for a

period of eight weeks from date.

In view of the aforesaid, the returnable date for the warrants of arrest is

extended for a period of eight weeks from date.

The Warrants of Arrest are made returnable after eight weeks from date.

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.

(RAVI KRISHAN KAPUR, J.) TO