Capital First Limited vs Kakali Mondal & Ors
2022 Latest Caselaw 2406 Cal/2

OD 6


                                ORDER SHEET
                                 EC/172/2018
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                ORIGINAL SIDE



                               CAPITAL FIRST LIMITED
                                         VS
                               KAKALI MONDAL & ORS.



  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF
  Date: 12th September, 2022.




                                                                                Appearance:
                                                                       Mr. Ranjit Singh, Adv.
                                                                        Ms. Pooja Sett, Adv.
                                                                          ...for the petitioner


       The Court: None appears on behalf of the respondents/judgment-debtors

in spite of order for filing affidavit of assets.

In view of the deliberate non-compliance of the order by the judgment-

debtors, let a warrant of arrest be issued against the respondent/judgment-

debtor no.3.

The matter is 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 warrant of arrest and production of the aforesaid

respondent/judgment-debtor no.3 before this Court on or before the returnable

date.

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