Poonawalla Housing Finance ... vs Manimekalai M And Ors
2022 Latest Caselaw 796 Cal/2

ODC- 28
                                          EC/179/2020
                               IN THE HIGH COURT AT CALCUTTA
                                Ordinary Original Civil Jurisdiction
                                         ORIGINAL SIDE
                                      (Via Video Conference)


                           POONAWALLA HOUSING FINANCE LIMITED
                                          VS
                                MANIMEKALAI M AND ORS.
  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 7th March, 2022.

Appearance:-

Mr. K.K.Pandey, Adv.

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

records.

This is an application for an execution of an award dated 28 June 2016.

Notwithstanding earlier orders of Court, no Affidavit of Asset has yet been filed by the

judgment-debtors.

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

for on their behalf.

I am of the view that there have been repeated defaults committed by the judgment-

debtors and also there has been non-compliance with the earlier orders of Court.

In view of the aforesaid, there shall be an order in terms of prayer (e) of the Tabular

Statement directing issuance of Warrant of Arrest insofar as the judgment-debtor no.2 is

concerned.

The jurisdictional Superintendent of Police and the Officer-in-Charge of the local

police station are directed to ensure due execution of the Warrant of Arrest and production

of the judgment-debtor no.2 before this Court on or before the returnable date.

The matter is made returnable on 11 April 2022.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh