Aditya Birla Finance Limited vs Osian Commotrade Private Limited ...
2022 Latest Caselaw 2382 Cal/2

OD 11
                                ORDER SHEET
                                 EC/109/2021
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                ORIGINAL SIDE


                       ADITYA BIRLA FINANCE LIMITED
                                    VS
                OSIAN COMMOTRADE PRIVATE LIMITED AND ORS


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF
  Date: 9th September, 2022.

                                                                        Appearance:
                                                              Mr. Ranjit Singh, Adv.
                                                              Ms. Susmita Dey, Adv.
                                                                Ms. Pooja Sett, Adv.


      The Court: None appears on behalf of the respondent/judgment debtors in

spite of order for filing affidavit of assets.

In view of the delibgerate non compliance of the order by the judgment

debtors, let a warrant of arrest be issued against the judgment debtor no.3.

The mattter is made returnable 16 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 warrant of arrest and production of the aforesaid award debtor

no. 3 before this Court on or before the returnable date.

(SHEKHAR B. SARAF, J.)

sp/