Poonawalla Fincorp Limited vs K. Krishnamoorthy And Anr
2022 Latest Caselaw 2476 Cal/2

OD 22

                               ORDER SHEET
                                EC/190/2020
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE

                         POONAWALLA FINCORP LIMITED
                                     VS
                         K. KRISHNAMOORTHY AND ANR.


    BEFORE:
    The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 16th September, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

The Court: The petitioner is represented. It is submitted on behalf of the

petitioner that the date for execution of the warrant of arrest be extended for a

period of fourteen weeks from date

Let this matter appear fourteen 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