Poonawalla Fincorp Limited vs Ms Adil Ashad Gur Bhandar And Ors
2023 Latest Caselaw 1398 Cal/2

OCD-30
                                   ORDER SHEET

                                   EC/219/2022

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

                        POONAWALLA FINCORP LIMITED
                                   Versus
                    MS ADIL ASHAD GUR BHANDAR AND ORS.


      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 the

judgment-debtors have not filed their affidavit of assets.

Hence, let a fresh warrant of arrest be issued against the judgment-

debtor no. 2.

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

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

warrant of arrest and production of the judgment-debtor no. 2 on the

returnable date.

List this matter after ten weeks.

The Report of the learned Deputy Sheriff of Calcutta is placed before the

Court.

(MOUSHUMI BHATTACHARYA, J.)

sg.