M/S Cholamandalam Investment And ... vs Afsor Sk And Anr
2023 Latest Caselaw 328 Cal/2

ODC-48
                                  ORDER SHEET

                                   EC/220/2022

                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               (Commercial Division)

  M/S CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                             VS
                      AFSOR SK AND ANR

   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 3rd February, 2023 Appearance:

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett Chakraborty, Adv.

...for the petitioner

The Court: Counsel on behalf of the petitioner submits that talks of

settlement have failed. Accordingly, warrant of arrest issued on 23rd

September, 2022 that was kept in abeyance on 16th December, 2022 is revived.

Matter is made returnable 12 weeks hence.

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 warrants of arrest and production of the judgment-debtors

before this Court on or before the returnable date.

(SHEKHAR B. SARAF, J.)

R.Bhar