Aditya Birla Finance Limited vs Nataraj Healthcare And Ors
2023 Latest Caselaw 984 Cal/2

ODC-11
                                  ORDER SHEET

                                   EC/369/2022

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

                        ADITYA BIRLA FINANCE LIMITED
                                     VS
                        NATARAJ HEALTHCARE AND ORS


   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 19th April, 2023 Appearance:

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett Chakrabarty, Adv.

The Court: By an earlier order of Court, the judgment-debtors had been

directed to file their affidavit of assets. It is submitted on behalf of the award-

holder that notwithstanding the earlier order of Court, no affidavit of assets has

been filed on their behalf.

In view of the deliberate non-compliance of the order by the judgment-

debtors, let a warrant of arrest be issued against the judgment-debtor no.2.

The matter is 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 warrant of arrest and production of the aforesaid judgment-

debtor no.2 before this Court on or before the returnable date.

(SHEKHAR B. SARAF, J.)

R.Bhar