Poonawalla Fincorp Limited vs Sarvesh Dubey And Ors
2023 Latest Caselaw 481 Cal/2

Unlisted
                                  ORDER SHEET
                                   EC/94/2022
                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                              COMMERCIAL DIVISION

                            POONAWALLA FINCORP LIMITED
                                     VERSUS
                              SARVESH DUBEY 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: The matter is treated as on the day's list.

It is submitted on behalf of the petitioner that the date for execution of the

warrants of arest were till today and the same be extended for a period of twelve weeks

from date.

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

extended for a period of twlelve weeks from date.

The warrants of arrest are made returnable twelve 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.) sp/