Poonawalla Housing Finance ... vs Ramesh Shivgan Ukani And Ors
2022 Latest Caselaw 274 Cal/2

ODC-8
                                   EC/258/2021
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               (Via Video Conference)



                  POONAWALLA HOUSING FINANCE LIMITED

                                         VS

                        RAMESH SHIVGAN UKANI AND ORS.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 2nd February, 2022.

Appearance:-

Mr. Paritosh Sinha, Adv.

Mr. K.K.Pandey, Adv.

Mr. Sreyash Basu Dasgupta, Adv.

The Court: The decree-holder is represented. It is submitted on behalf of

the decree-holder that despite directions given for filing of Affidavit of Assets, no

Affidavit of Assets has been filed by the judgment-debtors.

I find that notwithstanding an earlier order dated 25th November, 2021,

none of the judgment-debtors have filed any Affidavit of Assets.

None appears on behalf of the judgment-debtors nor is any

accommodation prayed for on their behalf.

In view of the deliberate, intentional and non-compliance by the judgment-

debtors, let Warrant of Arrest be issued against the judgment debtor nos. 1,2,4

and 5.

The matter is made returnable on 21st March, 2022.

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

the local police station are directed to ensure due execution of the warrant of

arrest and production of the judgment-debtors before this Court on or before

the returnable date.

(RAVI KRISHAN KAPUR, J.) D.Ghosh