Poonawalla Fincorp Limited vs Dharmveer Singh And Ors
2022 Latest Caselaw 903 Cal/2

ODC-19


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

                                     EC/37/2022

                           POONAWALLA FINCORP LIMITED
                                      VS
                            DHARMVEER SINGH AND ORS



BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 16th March, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K. K. Pandey, Adv.

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

with the records.

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

accommodation prayed for on their behalf.

By earlier orders of Court dated 28 th January, 2022 and 28th February,

2022, the judgment-debtors had been directed to file their Affidavit of Assets.

In view of the deliberate non-compliance by the judgment-debtors with the

orders of Court, let warrants of arrest be issued against the judgment-debtor

nos. 1 and 2.

The matter is made returnable on 10 May, 2022.

In the meantime, 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

aforesaid judgment-debtor nos. 1 and 2 before this Court on or before the

returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Bag