Ugro Capital Ltd vs Ssh Delicacies And Ors
2023 Latest Caselaw 2210 Cal/2

OD-5
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE

                                EC/457/2022
                              UGRO CAPITAL LTD
                                     VS
                           SSH DELICACIES AND ORS.

   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 22nd August, 2023.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. Roham Thakur, Adv.

...for the decree-holder.

The Court: In view of the urgency pleaded by the decree-holder, the matter

is taken up for hearing.

It is submitted that notwithstanding an order dated 21 December, 2022,

the judgment-debtors have failed to file their Affidavit of Assets. Significantly,

the award is dated 6 July, 2022 and is for a sum of Rs.29,90,471.75.

In such circumstances, in view of the deliberate disobedience by the

judgment-debtors in failing to file their Affidavit of Assets, let there be an order

for warrants of arrest issued against the judgment-debtor nos.1, 2 and 3.

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

the concerned police station having jurisdiction where the judgment-debtor

nos.1, 2 and 3 reside are directed to take necessary steps to ensure due

execution of the warrants of arrest and production of the judgment-debtor nos.1,

2 and 3. before this Court on or before the returnable date.

The matter is made returnable in the Monthly List of October, 2023.

(RAVI KRISHAN KAPUR, J.)

s.pal