Cholamandalam Inventment And ... vs Mahamudul Hasan And Anr
2023 Latest Caselaw 132 Cal/2

ODC 9
                                ORDER SHEET
                                 EC/423/2022
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                            COMMERCIAL DIVISION


      CHOLAMANDALAM INVENTMENT AND FINANCE COMPANY LIMITED
                              VS
                  MAHAMUDUL HASAN AND ANR.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF
  Date: 13th January, 2023.

                                                                    Appearance:
                                                         Ms. Shrayshee Das, 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.1.

The matter is 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 warrant of arrest and production of the judgement debtor no.1

before this Court on or before the returnable date.

(SHEKHAR B. SARAF, J.) sp/