Poonawalla Housing Finance ... vs Hitesh D Sukhadia And Ors
2022 Latest Caselaw 368 Cal/2

ODC-52

                           IN THE HIGH COURT AT CALCUTTA
                            Ordinary Original Civil Jurisdiction
                                     ORIGINAL SIDE
                                  (Via Video Conference)

                                      EC/335/2021

                     POONAWALLA HOUSING FINANCE LIMITED
                                     VS
                         HITESH D SUKHADIA AND ORS

 BEFORE:
 The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 7th February, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K. K. Pandey, Adv.

Mr. S. B. Dasgupta, Adv.

...for the decree-holder

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

notwithstanding the earlier orders of Court the judgment-debtors have not

filed their Affidavit of Assets till date.

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

accommodation prayed for on their behalf.

It appears from the affidavit of service that service has been effected on the

judgment-debtors.

In view of the aforesaid, let a warrant of arrest be issued in terms of prayer

(e) against the judgment-debtor nos. 1, 2 and 3.

The matter is made returnable on 25th March, 2022.

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 aforesaid judgment-

debtor nos. 1, 2 and 3 before this Court on or before the returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Bag