Central Inland Water Transport ... vs Lmj Shipping Pvt. Ltd
2022 Latest Caselaw 2050 Cal/2

ODC 24 to 28



                          ORDER SHEET
                 IN THE HIGH COURT AT CALCUTTA
               ORDINARY ORIGINAL CIVIL JURISDICTION
                      COMMERCIAL DIVISION

                           EC/319/2021

       CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED
                               VS
                      LMJ SHIPPING PVT. LTD.

                               AND

                           EC/320/2021

       CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED
                               VS
                      LMJ SHIPPING PVT. LTD.


                               AND

                           EC/321/2021

       CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED
                               VS
                      LMJ SHIPPING PVT. LTD.


                               AND

                           EC/322/2021

       CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED
                               VS
                      LMJ SHIPPING PVT. LTD.

                               AND

                           EC/324/2021

       CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED
                               VS
                      LMJ SHIPPING PVT. LTD.
                                            2




    BEFORE:
    The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 22nd July, 2022.

Appearance:

Mr. Priyankar Saha, Adv.

Mr. Ashok Kumar Jena, Adv.

...for the award-holder

The Court: In spite of specific direction passed on 10th June, 2022, no

affidavit of assets has been filed in this Court.

None appears on behalf of the judgment-debtors in Court today.

Accordingly, let warrants of arrest be issued against Mr. Navneet Jain,

Sherpur House, Jagatnarayan Road, Phulwari, Patna, Bihar-800003 and Mr.

Pankaj Kumar Jain, 427 A/C 1C Road, Sardarpura, Jodhpur Sadliya, Rajasthan

- 342001.

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 warrant of arrest and production of the aforesaid judgment-

debtors before this Court on or before the returnable date.

Matter is made returnable eight weeks hence.

(SHEKHAR B. SARAF, J.) B.Pal