Poonawalla Housing Finance ... vs Rajendra Lahurao Devade And Ors
2022 Latest Caselaw 1721 Cal/2

ODC 7
                              ORDER SHEET
                               EC/186/2021
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISION


                  POONAWALLA HOUSING FINANCE LIMITED
                                 VS
                   RAJENDRA LAHURAO DEVADE 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 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.)

sp/