Aditya Birla Finance Limited vs Bencare And Ors
2022 Latest Caselaw 3038 Cal/2

ODC 15
                                    ORDER SHEET
                                     EC/297/2022
                           IN THE HIGH COURT AT CALCUTTA
                         ORDINARY ORIGINAL CIVIL JURISDICTION
                                COMMERCIAL DIVISION


                              ADITYA BIRLA FINANCE LIMITED
                                           VS
                                   BENCARE AND ORS


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF
  Date: 15th December, 2022.

                                                                            Appearance:
                                                                  Mr. Ranjit Singh, Adv.
                                                            Mr. Amit Sankar Bagchi, Adv.
                                                                     Ms. Pooja Sett, Adv.
                                                                   Mr. Amar Singh, Adv.


       The Court:     None appears on behalf of the respondents/judgment-debtors in

spite of order for filing affidavit of assets.

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 no.2.

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 debtor no. 2 before this

Court on or before the returnable date.

(SHEKHAR B. SARAF, J.)

sp/