Magma Fincorp Limited vs P. Rajasekar And Anr
2022 Latest Caselaw 524 Cal/2

ODC-18


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

                                      EC/199/2020

                                MAGMA FINCORP LIMITED
                                          VS
                                P. RAJASEKAR AND ANR.



  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 17th February, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K. K. Pandey, Adv.

Mr. S. B. Dasgupta, Adv.

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

been effected on the judgment-debtors. In this connection, the Affidavit of

Service filed on behalf of the decree-holder be kept with the records.

It appears that by earlier orders of Court dated 28th September, 2021 and

11th January, 2022 repeated directions were passed on the judgment-debtors to

file their Affidavit of Assets.

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

accommodation prayed for on their behalf.

I find that there has also been no compliance with the earlier orders of

Court and no Affidavit of Assets has been filed by any of the judgment-debtors.

In view of the repeated defaults and non-compliance with the earlier orders

of Court, let warrants of arrest be issued against the judgment-debtor nos. 1 and

2.

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-debtor nos. 1

and 2 before this Court on or before the returnable date.

Let this matter appear on 28th March, 2022.

(RAVI KRISHAN KAPUR, J.)

S.Bag