Poonawalla Fincorp Limited vs Babli Chahar And Ors
2022 Latest Caselaw 1602 Cal/2

ODC 33

                                   ORDER SHEET
                                    EC/38/2022
                          IN THE HIGH COURT AT CALCUTTA
                        ORDINARY ORIGINAL CIVIL JURISDICTION
                               COMMERCIAL DIVISION


                            POONAWALLA FINCORP LIMITED
                                        VS
                               BABLI CHAHAR AND ORS


    BEFORE:
    The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 13th May, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. S.B. Dasgupta, Adv.

Ms. Enakshi Saha, Adv.

The Court: The petitioner is represented. It is submitted on behalf of the

petitioner that the date for execution of the warrant of arrest be extended for a period of

eight weeks from date

Let this matter appear on 8th July, 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.

(SHEKHAR B. SARAF, J.) B.Pal