Poonawalla Fincorp Limited vs Dharmendra Kumar And Anr
2022 Latest Caselaw 1709 Cal/2

ODC 18
                              ORDER SHEET
                               EC/288/2021
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISION


                           POONAWALLA FINCORP LIMITED
                                      VS
                           DHARMENDRA KUMAR AND ANR


  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 22nd July, 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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