Aditya Birla Finance Limited vs Imperial Petrol Services Station ...
2023 Latest Caselaw 521 Cal/2

ODC-1
                                  ORDER SHEET

                                  EC/362/2022
                                IA NO: GA/1/2022

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

                      ADITYA BIRLA FINANCE LIMITED
                                   VS
                IMPERIAL PETROL SERVICES STATION AND ORS


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 22nd February, 2023

Appearance:

Mr. Ranjit Singh, Adv.

...for the petitioner

Mr. R. C. Prusti, Adv.

Mr. Sounak Ghosh, Adv.

Mr. Sanjib Das, Adv.

...for judgment-debtor nos. 1 & 2

The Court: Counsel appearing on behalf of the judgment-debtor nos. 1

and 2 files affidavit of assets for both of them individually. Copy of the same to

be handed over to Counsel appearing on behalf of the award-holder in course

of the day.

In light of the filing of affidavit of assets, the warrant of arrest issued

against the judgment-debtor no.2 be kept in abeyance.

The department is directed to intimate the jurisdictional Superintendent

of Police and the Officer-in-Charge of the local police station with regard to the

abeyance of the said warrant of arrest.

Let this matter appear ten weeks hence for examination of the judgment-

debtors.

GA/1/2022 is, accordingly, disposed of.

(SHEKHAR B. SARAF, J.)

R.Bhar