Poonawalla Fincorp Limited vs Abp Apparels Pvt Ltd. And Ors
2023 Latest Caselaw 155 Cal/2

ODC 12
                                 ORDER SHEET
                               IA NO. GA/1/2022
                                IN EC/170/2022
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                            COMMERCIAL DIVISION


                         POONAWALLA FINCORP LIMITED
                                     Vs
                        ABP APPARELS PVT LTD. AND ORS


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 16th January, 2023.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

Mr. Pratip Mukherjee, Adv.

Mr. Amar Nath Agarwal, Adv.

The Court: GA No.1 of 2022 is an application for modification of an order

passed by this Court on 12th May, 2022 wherein warrant of arrest had been

issued in default of the judgment debtors filing their affidavit of assets.

Counsel on behalf of the applicant submits that the affidavit of assets has

been filed and the same has been consented by counsel appearing on behalf of

the award holders.

In light of the same, the warrant of arrest issued against the judgment

debtors is kept in abeyance.

The Registrar, Original Side is directed to inform the Superintendent of

Police and the Police Station concerned with regard to Stay of the warrant of

arrest.

Since affidavit of assets has been filed, this matter is fixed for examination

of judgment debtors on 24th February, 2023.

(SHEKHAR B. SARAF, J.) sp/