Poonawalla Fincorp Limited vs Village Computer System And Ors
2022 Latest Caselaw 3120 Cal/2

UL-16
                                 EC/230/2022
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                ORIGINAL SIDE


                         POONAWALLA FINCORP LIMITED
                                     VS
                      VILLAGE COMPUTER SYSTEM AND ORS.


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 20th December, 2022.

Appearance:

Mr. P. Sinha, Adv.

Mr. K. K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

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

the matter is treated as on the Day's List.

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 before the Regular Bench.

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.) SK.