Manish Podder vs S. Perumal Raj
2023 Latest Caselaw 1324 Cal/2

OD-20
                             IN THE HIGH COURT AT CALCUTTA
                             Ordinary Original Civil Jurisdiction
                                      ORIGINAL SIDE


                                       EC/528/2019
                                     IA NO: GA/2/2022

                                      MANISH PODDER
                                            VS
                                      S. PERUMAL RAJ


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 9th June, 2023 Appearance:

Mr. Debmalya Ghosal, Adv.

The Court:- Notwithstanding an earlier order directing issuance of Warrant

of Arrest against the judgment debtor, the judgment debtor remains

unrepresented. Two separate reports filed by the Deputy Sheriff at Calcutta

demonstrate that the Department have been unable to effect service on the

judgment debtor.

In such circumstances, the Superintendent of Police of the concerned

jurisdiction is requested to ensure that service and production of the judgment

debtor on the returnable date.

Let this matter appear on 27th June, 2023.

Liberty is also granted to the decree holder to serve the concerned

Superintendent of Police having jurisdiction in this matter to ensure compliance.

(RAVI KRISHAN KAPUR, J.) D.Ghosh