Zenith Credit Corporation vs Motirul Malitya And Anr
2023 Latest Caselaw 9 Cal/2

OD 3

                               ORDER SHEET
                                EC/151/2019
                   IA NO:GA/1/2020 (Old No.GA/237/2020)
                      IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE


                         ZENITH CREDIT CORPORATION
                                    VS
                          MOTIRUL MALITYA AND ANR.



    BEFORE:
    The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 2nd January, 2023.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. Joydeep Roy, Adv.

...for the decree-holder

The Court: The returnable date for execution of warrants of arrest in

terms of the earlier order dated 13th September, 2021 is extended by a period of

eight weeks from date.

Let this matter appear eight weeks hence.

The jurisdictional Superintendent of Police and the Officer-in-Charge of

the local Police Station are directed to ensure due execution of the warrants of

arrest and production of the judgment-debtors on or before the returnable date.

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