Poonawalla Fincorp Limited vs Ruby Enterprise And Ors
2022 Latest Caselaw 1886 Cal/2

ODC-14
                                    ORDER SHEET

                                    EC/106/2021

                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE
                                (Commercial Division)

                          POONAWALLA FINCORP LIMITED
                                     VS
                           RUBY ENTERPRISE AND ORS.

   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF
   Date : 8th July, 2022
                                                                           Appearance:
                                                               Mr. Paritosh Sinha, Adv.
                                                                Mr. K.K. Pandey, Adv.
                                                               Ms. Enakshi Saha, Adv.

                                                            Mr. Debasish Kundu, Adv.
                                                          Mr. Souma Subhra Ray, Adv.


         The Court: Copy of the execution petition may be handed over to Counsel

appearing on behalf of the respondents.

Affidavit of assets to be filed within three weeks from date.

The warrant of arrest issued against the judgment-debtor no.2 is kept in

abeyance for the time being.

Necessary requisites to be filed by the petitioner for tendering

information to the police authority with regard to the abeyance of warrant of

arrest.

Matter to appear three weeks hence.

(SHEKHAR B. SARAF, J.)

R.Bhar