Idfc First Bank Ltd vs Chandrima Fashions Fabrics Pvt. ...
2023 Latest Caselaw 25 Cal/2

ODC 11

                                ORDER SHEET
                                 EC/204/2022
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                            COMMERCIAL DIVISION


                          IDFC FIRST BANK LTD.
                                   VS
              CHANDRIMA FASHIONS FABRICS PVT. LTD. AND ORS.



    BEFORE:
    The Hon'ble JUSTICE SHEKHAR B. SARAF
    Date: 3rd January, 2023.


                                                                          Appearance:
                                                                 Mr. Ranjit Singh, Adv.
                                                      Ms. Pooja Sett Chakraborty, Adv.
                                                         Mr. Amit Sankar Bagchi, 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.2.

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.2 before this Court on or before the returnable date.

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