M/S Cholamandalam Investment And ... vs Rupsona Bibi And Anr
2023 Latest Caselaw 516 Cal/2

Citation : 2023 Latest Caselaw 516 Cal/2
Judgement Date : 22 February, 2023

Calcutta High Court

M/S Cholamandalam Investment And ... vs Rupsona Bibi And Anr on 22 February, 2023

ODC 23
                                ORDER SHEET
                                 EC/342/2022
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                            COMMERCIAL DIVISION


   M/S CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                             VS
                    RUPSONA BIBI AND ANR

  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF
  Date: 22nd February, 2023.

                                                                      Appearance:
                                                            Mr. Ranjit Singh, Adv.
                                                 Ms. Pooja Sett Chakraborty, Adv.


      The Court: None appears on behalf of the respondent/judgment-debtor in

spite of order for filing affidavit of assets.

In view of the deliberate non-compliance of the order by the judgment

debtor, let a warrant of arrest be issued against the judgment debtor no. 2.

The matter is 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 warrant of arrest and production of the aforesaid judgement

debtor no. 2 before this Court on or before the returnable date.

(SHEKHAR B. SARAF, J.) sp/