Poonawalla Fincorp Limited vs Ashish Kumar Singh And Anr
2023 Latest Caselaw 1397 Cal/2

OCD-29
                                   ORDER SHEET

                                   EC/217/2022

                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               (Commercial Division)


                        POONAWALLA FINCORP LIMITED
                                  Versus
                        ASHISH KUMAR SINGH AND ANR.



  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 16th June, 2023.

Appearance:

Mr. K.K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

The Court: The advocate-on-record of the petitioner submits that neither

of the two judgment-debtors have filed their affidavit of assets.

Hence, let fresh warrants of arrest be issued against the two judgment-

debtors.

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

the local police station shall implement this order and ensure execution of the

warrants of arrest and production of the judgment-debtors on the returnable

date.

List this matter after ten weeks.

A translated copy of the Report of the learned Deputy Sheriff of Calcutta

will be placed before the Court on the returnable date.

(MOUSHUMI BHATTACHARYA, J.)

sg.