Inox Leaisure Limited vs Zaid Alam
2023 Latest Caselaw 1434 Cal/2

OD-25

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

                                   EC/441/2018

                             INOX LEAISURE LIMITED
                                       VS
                                   ZAID ALAM

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 20th June, 2023.

Appearance;

Mr. Syed Nurul Arefind, Adv.

Mr. Rahul Singh, Adv.

Mr. C. Sarkar, Adv.

...for t he decree-holder/petitioner

The Court:- None appears on behalf of the judgment-debtor nor is any

adjournment prayed for on their behalf even in the second call.

The decree-holder is represented. The decree-holder is directed to serve a

notice on the judgment-debtor as well as the Advocate who had appeared on

their behalf. It appears that notwithstanding an order dated 21st September,

2021, there has been no compliance by the jurisdictional Superintendent of

Police and the Officer-in-Charge of the local police station.

The Sheriff is directed to communicate this order to the Commissioner of

Police who is requested to take necessary steps in compliance with the order

dated 21st September, 2021.

Let this matter appear on 28th June, 2023 for ensuring compliance and

filing a Report.

(RAVI KRISHAN KAPUR, J.)

S.Bag