Poonawalla Fincorp Limited vs Vidhata Enterprise And Ors
2023 Latest Caselaw 1025 Cal/2

ODC-9
                                  ORDER SHEET

                                   EC/107/2021

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

                        POONAWALLA FINCORP LIMITED
                                    VS
                        VIDHATA ENTERPRISE AND ORS.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 21st April, 2023 Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K. K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

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.)

R.Bhar