Poonawalla Fincorp Limited vs Pawan Oil Depot & Ors
2022 Latest Caselaw 2625 Cal/2

                                  ORDER SHEET

                                  EC/349/2021

                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Commercial Division)

                        POONAWALLA FINCORP LIMITED
                                    VS
                          PAWAN OIL DEPOT & 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.)

R.Bhar