Edelweiss Retail Finance Limited vs Durga Enterprise And Anr
2023 Latest Caselaw 1507 Cal/2

OD-46

                        IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE

                                    EC/548/2019

                      EDELWEISS RETAIL FINANCE LIMITED
                                    VS
                        DURGA ENTERPRISE AND ANR.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 5th July, 2023 Appearance:

Mr. Subhankar Chakraborty, Adv.

Ms. Ruchira Manna, Adv.

...for the decree-holder

The Court:- It is submitted on behalf of the decree-holder that despite

repeated orders the warrant of arrest has not been executed and the judgment-

debtors have not been produced. The Deputy Sheriff of the Hon'ble Court is

directed to file a Report as to the reasons for non-implementation of the order of

Court.

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 aforesaid judgment-debtors on or before the

returnable date.

Let this matter appear on 25th July, 2023.

(RAVI KRISHAN KAPUR, J.)

T.O.

A.R.(C.R.)