Poonawalla Fincorp Limited vs Nayaab Ali And Anr
2022 Latest Caselaw 678 Cal/2

ODC-16

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


                                      EC/12/2022

                            POONAWALLA FINCORP LIMITED
                                        VS
                                NAYAAB ALI AND ANR.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 24th February, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K. K. Pandey, Adv.

Mr. S. B. Dasgupta, Adv.

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

kept with the records. It appears from the said affidavit that the judgment-debtor

nos. 1 and 2 have been duly served a copy of this application along with the

earlier orders of Court.

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

accommodation prayed for on their behalf.

By an order dated 19 January, 2022 read with the order dated 24

January, 2022, this Court had directed the judgment-debtors to file their

Affidavit of Assets. It is submitted on behalf of the decree-holder that

notwithstanding such directions no Affidavit of Assets has yet been filed by the

judgment-debtors.

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

let warrants of arrest be issued against the judgment-debtor nos. 1 and 2.

The matter is made returnable on 4 April, 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 and 2 before this Court on or before the returnable date.

(RAVI KRISHAN KAPUR, J.)

TO