Aditya Birla Finance Limited vs Shreemati Fashions Private ...
2023 Latest Caselaw 525 Cal/2

ODC 22
                               ORDER SHEET
                                EC/324/2022
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                           COMMERCIAL DIVISION

                     ADITYA BIRLA FINANCE LIMITED
                                  VS
              SHREEMATI FASHIONS PRIVATE LIMITED AND ORS.


  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

no.3 in spite of order for filing affidavit of assets, the respondent no.1 addressee

moved and respondent no.2, left without instructions, as per server generated

track reports filed by the petitioner in the affidavit of service.

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. 3.

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. 3 before this Court on or before the returnable date.

(SHEKHAR B. SARAF, J.) sp/