Finance Company Limited vs Afsor Sk And Anr
2022 Latest Caselaw 2543 Cal/2

ODC 1
                              ORDER SHEET
                             EC No.220 of 2022
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISION


                   M/S CHOLAMANDALAM INVESTMENT AND
                        FINANCE COMPANY LIMITED
                                   VS
                            AFSOR SK AND ANR


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF
  Date: 23rd September, 2022.

                                                                      Appearance:
                                                           Mr. Ranjit Singh, Adv.
                                                          Mrs. Susmita Dey, Adv.
                                                     Mr. Amit Sankar Bagehi, Adv.


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

in spite of service being effected upon all the respondents.

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

debtors, let a warrant of arrest be issued against the judgment-debtor no.1.

The matter is made returnable after twelve weeks.

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 no. 1 before this Court on or before the returnable date.

(SHEKHAR B. SARAF, J.)

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