Manish Podder vs S. Perumal Raj
2023 Latest Caselaw 2005 Cal/2

O-152
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE

                                  EC/528/2019
                          IA NO: GA/2/2022, GA/3/2023

                                 MANISH PODDER
                                       VS
                                 S. PERUMAL RAJ

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 11th August, 2023.

Appearance:

Mr. Rupak Ghosh, Adv.

Mr. Debmalya Ghosal, Adv.

Mr. Atish Ghosh, Adv.

Mr. Tanmoy Sett, Adv.

Ms. Antara Dey, Adv.

...for the decree-holder

The Court : It is submitted on behalf of the award-holder that despite an

order dated 11th July, 2023, the warrant of arrest against the judgment-debtor

has not yet been executed.

The judgment-debtor is not present in Court nor is any adjournment

prayed for on their behalf.

It appears from the Report dated 7th August, 2023 filed by the Deputy

Sheriff that the judgment-debtor had expired on 26th July, 2023.

The decree-holder seeks an opportunity to take instruction in the matter.

Let this matter appear on 29th August, 2023.

Leave is granted to the decree-holder to take inspection of the Report filed

by the Deputy Sheriff and take copies thereof.

(RAVI KRISHAN KAPUR, J.)

S.Bag