Poonawalla Fincorp Limited vs S. M. Chicken Centre And Ors
2022 Latest Caselaw 1876 Cal/2

ODC 20
                               ORDER SHEET
                                EC/193/2021
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                           COMMERCIAL DIVISION


                         POONAWALLA FINCORP LIMITED
                                      VS
                        S. M. CHICKEN CENTRE AND ORS.

      BEFORE:
      The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 8th July, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. S.B. Dasgupta, Adv.

Ms. Enakshi Saha, Adv.

The Court: The petitioner is represented. It is submitted on behalf of the

petitioner that the date for execution of the warrant of arrest be extended for a

period of ten weeks from date

Let this matter appear on 16th September, 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 judgment debtors

before this Court on or before the returnable date.

The Superintendent of Police is directed to file a report as to why the

warrants of arrest have not been executed till date.

(SHEKHAR B. SARAF, J.)

SP/