Hdb Financial Services Limited vs Deen Mohammad Molla & Anr
2022 Latest Caselaw 2874 Cal/2

OD 7

                               ORDER SHEET
                                EC/729/2015
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE


                        HDB FINANCIAL SERVICES LIMITED
                                      VS
                        DEEN MOHAMMAD MOLLA & ANR.



    BEFORE:
    The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 25th November, 2022.

Appearance:

Mr. Ranjit Singh, Adv.

The Court: From the report of the department it appears that delivery of

the execution application on Deen Mohammad Molla has returned with the

endorsement 'Deceased' while the delivery of the execution application on Noor

Mohammad Molla has been confirmed.

In light of the same, let warrant of arrest be issued against Noor

Mohammad Molla.

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 before this Court on or before the returnable date.

The matter is made returnable twelve weeks hence.

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