Srei Equipment Finance Limited vs Rajendra Kumar Prusty And Anr
2023 Latest Caselaw 1019 Cal/2

ODC 27

                              ORDER SHEET
                               EC/287/2022
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISION


                      SREI EQUIPMENT FINANCE LIMITED
                                   VS
                     RAJENDRA KUMAR PRUSTY AND ANR.




  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 21st April, 2023.

Appearance:

Mr. Swatarup Banerjee, Adv.

Mr. Subhankar Chakraborty, Adv.

Ms. Ruchira Manna, Adv.

...for the petitioner

The Court: It is submitted on behalf of the petitioner that the date for

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

period of 14 weeks from date.

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

extended for a period of 14 weeks from date.

The warrants of arrest are made returnable 14 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