Poonawalla Fincorp Limited vs Anand Chaubey And Anr
2022 Latest Caselaw 2877 Cal/2

OD 15

                              ORDER SHEET
                               EC/232/2021
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE



                        POONAWALLA FINCORP LIMITED
                                   VS
                          ANAND CHAUBEY AND ANR.




  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 25th 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 twelve weeks from date.

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

extended for a period of twelve weeks from date.

The warrants of arrest are made returnable twelve weeks hence.

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