Poonawalla Fincorp Limited vs Adgear Media Private Limited And ...
2022 Latest Caselaw 1781 Cal/2

OD-17
                                   ORDER SHEET

                                   EC/188/2020

                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE

                       POONAWALLA FINCORP LIMITED
                                    VS
                   ADGEAR MEDIA PRIVATE LIMITED AND ORS.

   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 24th 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 12 weeks from date

Let this matter appear on September 16, 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.)

R.Bhar