Poonawalla Fincorp Limited vs Dharpure Pravin & Ors
2022 Latest Caselaw 2613 Cal/2

Unlisted
                              EC 358 of 2021
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISION


                         POONAWALLA FINCORP LIMITED
                                  VERSUS
                           DHARPURE PRAVIN & ORS.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 30th September, 2022

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

The Court: In view of the urgency pleaded on behalf of the decree-holder,

the matter is treated on the day's list.

It is submitted on behalf of the petitioner that the date for execution of the

warrants of arrest was till today and the same may be extended for a period of

ten weeks from date.

In view of the aforesaid, the returnable date for the warrants of arrest is

extended for a period of ten weeks from date.

The warrants of arrest are made returnable after ten 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 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.)

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