Poonawalla Fincorp Limited vs Suneel Kumar And Ors
2023 Latest Caselaw 496 Cal/2

ODC 30
                                  ORDER SHEET
                                   EC/167/2022
                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                              COMMERCIAL DIVISION


                            POONAWALLA FINCORP LIMITED
                                       VS
                              SUNEEL KUMAR 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 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/