Hdb Financial Services Limited vs Deen Mohammad Molla & Anr
2023 Latest Caselaw 2033 Cal/2

OD-15
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE


                                EC/729/2015
                       HDB FINANCIAL SERVICES LIMITED
                                     VS
                       DEEN MOHAMMAD MOLLA & ANR.

   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 14th August, 2023.

Appearance:

Ms. Pooja Sett, Adv.

...for the decree-holder.

The Court: Notwithstanding earlier orders of Court, the judgment-debtor

no.1 has not filed their Affidavit of Assets. Significantly, Affidavit of Assets was

directed to be filed as far back as in 2018.

It also appears from the orders of Court that despite service, the

judgment-debtors continue to remain absent.

In such circumstances, let there be an order for warrant of arrest against

the judgment-debtor no.1.

The jurisdictional Superintendent of Police and the Officer-in-Charge of

the concerned police station having jurisdiction where the judgment-debtor no.1

resides are directed to take necessary steps to ensure due execution of the

warrant of arrest and production of the judgment-debtor no.1 before this Court

on the returnable date.

Let this matter appear on 6 September, 2023.

(RAVI KRISHAN KAPUR, J.)

s.pal