Narbheram Finance Company ... vs Urmila Devi And Anr
2022 Latest Caselaw 864 Cal/2

ODC- 48
                                       EC/375/2021
                            IN THE HIGH COURT AT CALCUTTA
                             Ordinary Original Civil Jurisdiction
                                      ORIGINAL SIDE
                                   (Via Video Conference)


                        NARBHERAM FINANCE COMPANY LIMITED
                                       VS
                              URMILA DEVI AND ANR.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 14th March, 2022.

Appearance:-

Mr. Paritosh Sinha, Adv.

Mr. S. Chowdhury, Adv.

Mr. D. Das, Adv.

The Court: The returnable date for execution of Warrant of Arrest is

extended by a period of eight weeks from date.

Let this matter appear on 4 May 2022.

In the meantime, the Superintendent of Police is directed to file a Report as

to why the Warrant of Arrest could not be executed against the judgment-debtors.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh