Cholamandalam Investment And ... vs Mosaraf Hossain And Anr
2023 Latest Caselaw 134 Cal/2

ODC 5
                                ORDER SHEET
                                 EC/413/2022
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                            COMMERCIAL DIVISION


             CHOLAMANDALAM INVESTMENT AND FINANCE CO LTD
                                 VS
                      MOSARAF HOSSAIN AND ANR


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 13th January, 2023.

Appearance:

Ms. Shrayshee Das, Adv Mr. Jishnujit Roy, Adv.

The Court: By an order dated 19th December, 2022 there was direction to

file Affidavits of Assets by the judgment debtors.

It appears that the judgment debtors have been given an opportunity to file

affidavit of assets, however, it shows from the records that the judgment debtors

have failed to file their affidavit of assets till date.

In view of the deliberate non-compliance on the part of the judgment

debtors, let there be a warrant of arrest be issued against the judgment debtor

no.1.

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 warrants of arrest and production of the judgement debtors

before this Court on or before the returnable date.

The matter is made returnable twelve weeks hence.

(SHEKHAR B. SARAF, J.) sp/