M/S Dutta And Dutta Video Adv And Ad ... vs M/S Pundit D P Sharma
2023 Latest Caselaw 526 Cal/2

OD 13

IN THE HIGH COURT AT CALCUTTA ORDINARY ORIGINAL CIVIL JURISDICTION ORIGINAL SIDE

EC/285/2022

M/S DUTTA AND DUTTA VIDEO ADV AND AD FILMS PVT LTD VS M/S PUNDIT D P SHARMA

BEFORE:

The Hon'ble Justice AJOY KUMAR MUKHERJEE Date : 22nd February, 2023.

APPEARANCE:

Mr. Ranjit Singh,Adv.

...for decree-holder.

The Court: -The decree-holder is represented. The judgment-debtors are not

represented. By the earlier order judgment-debtors are directed to submit show-cause

as to why decree-holder's prayer for issuance of warrant of arrest shall not be issued.

Learned Counsel appearing for the decree-holder submits that there are two

partners, namely D.P.Sharma, partners of M/s. PT. D.P. Sharma, R/02, Church Lane,

Kolkata, West Bengal - 700001 and Mr. Surya Kumar Pandey, 161/1 Bangur

Building, M.G.Road, Kolkata, West Bengal - 700007, India.

Let warrant of arrest be issued against the said partners for production of the

said partners before this Court.

The jurisdictional Superintendent of Police and the officer of the concerned

police station be directed to execute warrant of arrest and to ensure production of the

said partners before this Court.

Let this matter appear on 24th March, 2023.

(AJOY KUMAR MUKHERJEE, J.) s.chandra