Cholamandalam Investment And ... vs Manan Yadav And Ors
2023 Latest Caselaw 1446 Cal/2

OCD-23
                                ORDER SHEET
                                 EC/418/2022
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Commercial Division)

    CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                           Versus
                    MANAN YADAV AND ORS.


  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 21st June, 2023.

Appearance:

Ms. Shrayashee Das, Adv.

Ms. Ranjana Ghosh, Adv.

...for the petitioner

The Court:- The affidavit of service indicates that the judgment-

debtors were served on 8th June, 2023.

The judgment-debtors have not complied with the order dated 13th

February, 2023 directing them to file the affidavit of assets. The order further

noted that in the event the judgment-debtors failed to file their affidavit of

assets, appropriate orders for arrest would be issued against the judgment-

debtors.

In view of the non-compliance of the orders by the judgment-

debtors, let warrants of arrest be issued against the judgment-debtor nos. 1

and 3.

List this matter after four weeks.

The jurisdictional Superintendent of Police and the Officer-in-

Charge of the local Police Station are directed to implement this order and

ensure due execution of the warrants of arrest and production of the judgment-

debtors before the Court on the returnable date.

(MOUSHUMI BHATTACHARYA, J.)

sg.