Poonawalla Fincorp Limited vs Ms Adil Ashad Gur Bhandar And Ors
2023 Latest Caselaw 32 Cal/2

ODC 21
                                  ORDER SHEET
                                   EC/219/2022
                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                              COMMERCIAL DIVISION


                           POONAWALLA FINCORP LIMITED
                                       VS
                       MS ADIL ASHAD GUR BHANDAR AND ORS.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 4th January, 2023.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

The Court: It is submitted on behalf of the petitioner that the date for execution of

the warrants of arrest were till today and the same be extended for a period of ten weeks

from date.

In view of he aforesaid, the returnable date for the warrants of arrest are extended

for a period of ten weeks from date.

The Warrants of Arrest are made returnable ten 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

warrants of arrest and production of the judgment debtors before this Court on or before

the returnable date.

The Superintendent of Police is directed to file a report as to why the warrants of

arrest have not been executed till date.

(SHEKHAR B. SARAF, J.) sp/