M/S. Dutta And Dutta Video Adv And ... vs M/S. Pundit D. P. Sharma
2023 Latest Caselaw 147 Cal/2

OD-3
                                  ORDER SHEET

                                   EC/285/2022

                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE


       M/S. DUTTA AND DUTTA VIDEO ADV AND AD FILMS PVT. LIMITED
                                Versus
                       M/S. PUNDIT D. P. SHARMA

     BEFORE:
     The Hon'ble JUSTICE AJOY KUMAR MUKHERJEE

Date : January 13, 2023.

Appearance:

Mr. Ranjit Singh, Adv.

...for petitioner.

The Court: The affidavit-of-service filed by the decree-holder is taken on

record.

The judgment-debtor is not represented.

The decree-holder prays for issuing warrant of arrest in terms of prayers

(e), (f) and (g) of Column 10 of the tabular statement in connection with the

application for execution of the decree.

The judgment-debtor is directed to file show-cause as to why the decree-

holder's prayer for issuing warrant of arrest in terms of prayers (e), (f) and (g) of

Column 10 of the tabular statement shall not be allowed.

Let the matter appear on 3rd February, 2023 for further order.

(AJOY KUMAR MUKHERJEE, J.)

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