Poonawalla Fincorp Limited vs Akash Singh And Anr
2022 Latest Caselaw 742 Cal/2

ODC-14

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

                                    EC/32/2022

                          POONAWALLA FINCORP LIMITED
                                      VS
                             AKASH SINGH AND ANR.


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 service has

been effected on the judgment-debtor no. 1.

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 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 no. 1 before this Court on or before the returnable date.

(RAVI KRISHAN KAPUR, J.)

TO