Poonawalla Fincorp Limited vs S A Enterprises And Ors
2022 Latest Caselaw 2679 Cal/2

ODC-33
                                   ORDER SHEET

                                    EC/166/2022

                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               (Commercial Division)

                          POONAWALLA FINCORP LIMITED
                                      VS
                            S A ENTERPRISES AND ORS

   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 4th November, 2022 Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

The Court: It is submitted on behalf of the petitioner that the date for

execution of the warrants of arrest were till today and the same be extended for

a period of 12 weeks from date

In view of the aforesaid, the returnable date for the warrants of arrest are

extended for a period of 12 weeks from date.

The warrants of arrest are made returnable after 12 weeks.

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.)

R.Bhar