Micky Metals Limited vs Monojit Chakraboroty
2023 Latest Caselaw 482 Cal/2

ODC-6
                                   ORDER SHEET

                                    EC/71/2021

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

                             MICKY METALS LIMITED
                                     VS
                            MONOJIT CHAKRABOROTY

   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 17th February, 2023 Appearance:

Mr. Ratul Das, Adv.

Mr. Rajesh Upadhyay, Adv.

Ms. Surabita Biswas, Adv.

...for the decree-holder

The Court: The petitioner is represented. It is submitted on behalf of the

petitioner that the date for execution of the warrant 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 warrant of arrest and production of the judgment-debtor

before this Court on or before the returnable date.

The Superintendent of Police is directed to look into the matter

personally and file a report before this Court within a period of six weeks.

(SHEKHAR B. SARAF, J.)

R.Bhar