Aditya Birla Finance Limited vs Gd Food Products And Ors
2023 Latest Caselaw 180 Cal/2

ODC 4
                                ORDER SHEET
                                 EC/305/2022
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                            COMMERCIAL DIVISION


                          ADITYA BIRLA FINANCE LIMITED
                                       VS
                           GD FOOD PRODUCTS AND ORS


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF
  Date: 18th January, 2023.


                                                                      Appearance:
                                                            Mr. Ranjit Singh, Adv.
                                                 Ms. Pooja Sett Chakraborty, 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. 3.

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 aforesaid judgement

debtor no. 3 before this Court on or before the returnable date.

(SHEKHAR B. SARAF, J.) sp/