Aditya Birla Finance Limited vs Shree Shyam Steel And Hardware
2023 Latest Caselaw 93 Cal/2

ODC 20
                                ORDER SHEET
                                 EC/360/2022
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                            COMMERCIAL DIVISION


                        ADITYA BIRLA FINANCE LIMITED
                                     VS
                      SHREE SHYAM STEEL AND HARDWARE


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF
  Date: 10th 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

debtor, let a warrant of arrest be issued against the judgment debtor nos.2 & 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 judgement debtor nos.2

& 3 before this Court on or before the returnable date.

(SHEKHAR B. SARAF, J.) sp/