Poonawalla Fincorp Limited vs Classic Readymade Garments Works ...
2022 Latest Caselaw 1699 Cal/2

ODC 32

                                  ORDER SHEET
                                   EC/329/2021
                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                              COMMERCIAL DIVISION


                          POONAWALLA FINCORP LIMITED
                                     VS
                  CLASSIC READYMADE GARMENTS WORKS AND ORS



    BEFORE:
    The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 10th June, 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

six weeks from date

Let this matter appear on July 22, 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.) B.Pal