Poonawalla Fincorp Limited vs Sangam Enterprises And Ors
2022 Latest Caselaw 739 Cal/2

ODC-17

                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE
                                (Via Video Conference)

                                    EC/35/2022

                         POONAWALLA FINCORP LIMITED
                                     VS
                         SANGAM ENTERPRISES AND ORS


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 3rd 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 judgment-

debtor nos. 2 and 3 have refused to accept service of notice.

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

warrants of arrest be issued against the judgment debtor nos. 1 and 3.

The matter is made returnable on 4 April, 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 nos. 1 and 3 before this Court on or before the returnable date.

(RAVI KRISHAN KAPUR, J.)

TO