Poonawalla Fincorp Limited vs Dharmendra Kumar Singh And Ors
2022 Latest Caselaw 794 Cal/2

ODC-50

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

                                     EC/149/2021

                          POONAWALLA FINCORP LIMITED
                                      VS
                       DHARMENDRA KUMAR SINGH AND ORS.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 7th March, 2022.

Appearance:

Mr. K. K. Pandey, Adv.

The Court:- As prayed for by the decree-holder, the time to execute the

warrant of arrest is extended by a period of eight weeks from date.

Let this matter appear on 4th 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 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.

(RAVI KRISHAN KAPUR, J.)

S.Bag