M/S Ugro Capital Ltd vs Indra Distributors And Ors
2023 Latest Caselaw 2215 Cal/2

OD-3
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE

                                 EC/455/2022
                            M/S UGRO CAPITAL LTD
                                      VS
                         INDRA DISTRIBUTORS 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.24,38,915.36.

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 warrant of arrest issued against the judgment-debtor no.3.

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

the concerned police station having jurisdiction where the judgment-debtor no.3

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

warrant of arrest and production of the award-debtor no.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.)

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