Aditya Birla Finance Limited vs Rnm Infra Private Limited And Ors
2023 Latest Caselaw 1095 Cal/2

ODC-11
                                   ORDER SHEET

                                   EC/345/2022

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

                        ADITYA BIRLA FINANCE LIMITED
                                     VS
                      RNM INFRA PRIVATE LIMITED AND ORS

   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 28th April, 2023 Appearance:

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett Chakrabarty, Adv.

...for the petitioner

The Court: The petitioner is represented. It is submitted on behalf of the

petitioner that the date for execution of the warrant of arrest be extended for a

period of 14 weeks from date

Let this matter appear after 14 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