Poonawalla Fincorp Limited vs Sharath Bm And Ors
2022 Latest Caselaw 2977 Cal/2

CD-7
                          IN THE HIGH COURT AT CALCUTTA
                           Ordinary Original Civil Jurisdiction
                                    ORIGINAL SIDE


                                   EC/365/2021
                            POONAWALLA FINCORP LIMITED
                                       VS
                               SHARATH BM AND ORS.


    BEFORE:
    The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 8th December, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K. K. Pandey, Adv.

Ms. E. Saha, Adv.

The Court:- It is submitted on behalf of the decree holder that despite

earlier orders, the Warrant of Arrest has not yet been executed till date.

In view of the urgency pleaded on behalf of the decree-holder, the

returnable date for extension of the Warrant of Arrest is extended by a period of

eight weeks from date.

The concerned Superintendent of Police or its designate is directed to file a

Report as to why the Warrant of Arrest remains unexecuted till date.

The jurisdictional Superintendent of Police and the Officer-in-Charge of the

local Police Station are directed to provide all assistance for implementation of

the 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.

Let this matter appear eight weeks hence before the Regular Bench.

(RAVI KRISHAN KAPUR, J.) D.Ghosh