Poonawalla Fincorp Limited vs Sharath Bm And Ors
2022 Latest Caselaw 1092 Cal/2

ODC 27

                               EC/365/2021
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISION


                        POONAWALLA FINCORP LIMITED
                                   VS
                           SHARATH BM AND ORS.



  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 29th March, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. S.B. Dasgupta, Adv.

The Court:- The Affidavit of Service filed on behalf of the decree-holder be

kept with the records. It appears from the said affidavit that, the service has

been effected on all the judgment-debtors.

By an earlier order of the Court, the judgment debtors had been directed

to file their Affidavit of Assets. It is submitted on behalf of the decree-holder that

notwithstanding the earlier order of Court, no Affidavit of Assets has been filed

on their behalf.

None appears on behalf of the judgment-debtors nor is any

accommodation prayed for on their behalf.

In view of the deliberate non-compliance of the judgment-debtors, let a

warrant of arrest be issued against the judgment debtor no. 1.

The matter is made returnable on 14 June, 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 warrant of arrest and production of the aforesaid judgment-

debtor before this Court on or before the returnable date.

Service has also been completed on judgment debtor no.3 as indicated in

the affidavit of service filed in Court today. Accordingly, judgment debtor no.3

is directed to file his affidavit of assets within a period of six weeks.

(SHEKHAR B. SARAF, J.)

Sp/