M/S Punam Projects (P) Ltd vs Sri Rajendra Singh & Ors
2023 Latest Caselaw 71 Cal/2

OD 6
                                ORDER SHEET
                                 EC/135/2017
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                ORIGINAL SIDE


                           M/S PUNAM PROJECTS (P) LTD
                                       VS
                            SRI RAJENDRA SINGH & ORS

  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF
  Date: 6th January, 2023.

                                                                          Appearance:
                                                                Mr. Ranjit Singh, Adv.
                                                    Mrs. 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 nos.1, 2

and 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 warrants of arrest and production of the judgement debtor nos.

1, 2 and 3 before this Court on or before the returnable date.

(SHEKHAR B. SARAF, J.)

sp/