Finance Company Limited vs Rajib Mondal And Anr
2022 Latest Caselaw 2551 Cal/2

ODC 2
                                ORDER SHEET
                               EC No.221 of 2022
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                            COMMERCIAL DIVISION


                    M/S CHOLAMANDALAM INVESTMENT AND
                         FINANCE COMPANY LIMITED
                                    VS
                           RAJIB MONDAL AND ANR


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

                                                                       Appearance:
                                                             Mr. Ranjit Singh, Adv.
                                                            Mrs. Susmita Dey, 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 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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