Poonawalla Fincorp Limited vs S M Container Lines Pvt Ltd And Ors
2022 Latest Caselaw 1966 Cal/2

ODC-24
                                   ORDER SHEET

                                    EC/41/2022

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

                        POONAWALLA FINCORP LIMITED
                                     VS
                    S M CONTAINER LINES PVT LTD AND ORS

   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 15th 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 nine weeks from date

Let this matter appear on September 16, 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.)

R.Bhar