Aditya Birla Finance Limited vs Rnm Infra Private Limited And Ors
2023 Latest Caselaw 239 Cal/2

ODC 21

                                ORDER SHEET
                                 EC/345/2022
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                            COMMERCIAL DIVISION

                        ADITYA BIRLA FINANCE LIMITED
                                      VS
                      RNM INFRA PRIVATE LIMITED AND ORS.


    BEFORE:
    The Hon'ble JUSTICE SHEKHAR B. SARAF
    Date: 25th January, 2023.



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

        The Court: None appears on behalf of the respondents/judgment-debtors

in spite of order for filing affidavit of assets.

In view of the deliberate non-compliance of the order by the judgment-

debtors, 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 judgment-

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

(SHEKHAR B. SARAF, J.) B.Pal