Poonawalla Fincorp Limited vs Mukhtar And Anr
2022 Latest Caselaw 391 Cal/2

ODC-10

                                 ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             [Via Video Conference]

                                  EC/352/2021

                       POONAWALLA FINCORP LIMITED
                                Versus
                           MUKHTAR AND ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 8th February, 2022 Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. S.B. Dasgupta, Adv.

The Court: Affidavit of Service filed on behalf of the decree-holder be kept

with the records.

It appears that notwithstanding an order dated 24 th November, 2021, no

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

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 a Warrant of Arrest be issued against the judgment debtor no. 1.

The matter is made returnable on 30th 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 warrant of arrest and production of the aforesaid judgment-

debtor no. 1 before this Court on or before the returnable date.

(RAVI KRISHAN KAPUR, J.)

TO