Company Limited vs Rajib Sarkar And Ors
2023 Latest Caselaw 987 Cal/2

OD 8
                             ORDER SHEET
                              EC/37/2021
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                             ORIGINAL SIDE


             M/S CHOLAMANDALAM INVESTMENT AND FINANCE
                         COMPANY LIMITED
                                VS
                       RAJIB SARKAR AND ORS


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 19th April, 2023.

Appearance:

Mr. Ranjit Singh, Adv.

Mrs. Pooja Sett Chakraborty, Adv.

The Court: In spite of orders passed on 15th February, 2023 wherein

the warrant of arrest was kept in abeyance, no affidavit of assets has been filed

by the award debtor. Accordingly, the warrant of arrest that was kept in

abeyance against Mr. Sukhen Sarkar is once again activated and 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 matter is made returnable eight weeks hence.

(SHEKHAR B. SARAF, J.)

sp/