Poonawalla Fincorp Limited vs Shobhavat Bhushan Ravindra And ...
2022 Latest Caselaw 1976 Cal/2

ODC 23
                              ORDER SHEET
                               EC/15/2022
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISION


                     POONAWALLA FINCORP LIMITED
                                VS
                 SHOBHAVAT BHUSHAN RAVINDRA AND ANR.

  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 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.)

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