Poonawalla Fincorp Limited vs Aqeel Basheer Ahmed
2023 Latest Caselaw 334 Cal/2

ODC 16

                               ORDER SHEET
                                EC/179/2021
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                           COMMERCIAL DIVISION


                           POONAWALLA FINCORP LIMITED
                                      VS
                             AQEEL BASHEER AHMED

      BEFORE:
      The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 3rd February, 2023.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

The Court: It is submitted on behalf of the petitioner that the date for

execution of the warrants of arrest were till today and the same be extended for a

period of fourteen weeks from date.

In view of the aforesaid, the returnable date for the warrants of arrest is

extended for a period of fourteen weeks from date.

The warrants of arrest are made returnable fourteen 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.

The Superintendent of Police is directed to file a report as to why the

warrants of arrest have not been executed till date.

(SHEKHAR B. SARAF, J.)

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