Poonawalla Fincorp Limited vs Ms Devendra Enterprises & Ors
2022 Latest Caselaw 884 Cal/2

OD-16

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

                                       EC/660/2018

                            POONAWALLA FINCORP LIMITED
                                        VS
                          MS DEVENDRA ENTERPRISES & ORS.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 15th March, 2022.

Appearance:

Mr. K. K. Pandey, 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 of notice has been

effected on the judgment-debtor nos. 1, 2 and 3.

Notwithstanding the orders dated 8th January, 2019 and 9th September, 2021, no

Affidavit of Assets has yet been filed by the judgment debtors.

In view of the deliberate non-compliance of the judgment-debtors, let a warrant of

arrest be issued against the judgment debtor no. 2.

The matter is made returnable on 28 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. 2 before this

Court on or before the returnable date.

(RAVI KRISHAN KAPUR, J.)

TO