Poonawalla Fincorp Limited vs Yugan Traders And Ors
2022 Latest Caselaw 568 Cal/2

OD-5
                                EC/234/2021
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE



                         POONAWALLA FINCORP LIMITED
                                     VS
                           YUGAN TRADERS AND ORS.


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 18th February, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. S.B. Dasgupta, Adv.

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

the decree-holder that by an order dated 5 October, 2021 the judgment debtor

had been directed to file their Affidavit-of-Assets. Notwithstanding such

directions, there has been no compliance by the judgment debtors.

In view of the deliberate non-compliance with the earlier orders of Court

and the failure of the judgment debtors to file their Affidavit-of-Assets, let

Warrants of Arrest be issued against the judgment debtor nos. 2 and 3.

The warrant of arrests are made returnable four weeks hence.

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 judgment-debtor nos. 2

and 3 before this Court on or before the returnable date.

Let this matter appear on 30 March, 2022.

(RAVI KRISHAN KAPUR, J.) SK.