Srei Equipment Finance Ltd vs Prakash Kumar & Anr
2023 Latest Caselaw 2045 Cal/2

OD-24
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE



                                  EC/451/2018



                        SREI EQUIPMENT FINANCE LTD
                                    VS
                           PRAKASH KUMAR & ANR


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 14th August, 2023.

Appearance:

Mr. Rajib Mullick, Adv.

Ms. Sonia Mukherjee, Adv.

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

notwithstanding an earlier order of Court, the award debtor have not yet been

produced. It appears from the Report filed by the Deputy Sheriff that the

warrant of arrest could not be executed in view of the paucity of time.

In such circumstances, let there be a warrant of arrest against the

judgment debtor no. 1. The time to file Affidavit of Assets is extended till the

returnable date.

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

the concerned Police Station are directed to ensure due execution of the warrant

of arrest and production of the judgment-debtors before this Court on or before

the returnable date.

Let this matter appear on 14 September, 2023.

(RAVI KRISHAN KAPUR, J.)

SK.