Poonawalla Fincorp Limited vs Shahid Akhtar And Ors
2023 Latest Caselaw 460 Cal/2

OD-45
                                  ORDER SHEET

                                   EC/299/2020

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

                         POONAWALLA FINCORP LIMITED
                                     VS
                           SHAHID AKHTAR AND ORS.

   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 17th 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 be extended for a period of 12 weeks from

date

Let this matter appear after 12 weeks.

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.)

R.Bhar