Poonawalla Fincorp Limited vs Shobhavat Bhushan Ravindra And ...
2023 Latest Caselaw 2156 Cal/2

OD-21
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                 ORIGINAL SIDE

                                EC/15/2022
                        POONAWALLA FINCORP LIMITED
                                    VS
                    SHOBHAVAT BHUSHAN RAVINDRA AND ANR.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 18th August, 2023.

Appearance:

Mr. K.K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

...for the decree-holder.

The Court : It is submitted by the award holder that the warrant of arrest as

directed by an earlier order of Court is due to expire today. In view of the urgency,

the matter is taken up for hearing. The returnable date for the warrant of arrest in

respect of judgment-debtor no.1 stands extended till 17 October, 2023.

The judgment-debtor no.2 is produced under arrest and undertakes to file

Affidavit of Assets in terms of earlier order of Court by 4 September, 2023.

Mr. Susanta Dutta, is appointed as an Advocate to represent the judgment-

debtor no.2.

In the meantime, the warrant of arrest in so far as the judgment-debtor no.2

is concerned shall remain suspended.

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 judgment-debtor no.1 before this

Court on or before the returnable date.

Let this matter appear in the Monthly List of September, 2023 before the

Regular Bench.

(RAVI KRISHAN KAPUR, J.)

spal