Srei Equipment Finance Limited vs Prabir Mondal
2023 Latest Caselaw 779 Cal/2

OD 21


                               ORDER SHEET
                               EC/313/2019
                             IA NO:GA/1/2022
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE


                      SREI EQUIPMENT FINANCE LIMITED
                                    VS
                              PRABIR MONDAL


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 24th March, 2023.

Appearance:

Mr. Swatarup Banerjee, Adv.

Mr. Subhankar Chakraborty, Adv.

Ms. Ruchira Manna, Adv.

...for the petitioner

Mr. Lalratan Mandal, Adv.

...for the judgment-debtor

The Court: In spite of several chances having been given to the award-

debtor, he is not present in Court today.

In light of the same, let a warrant of arrest be issued against the award-

debtor.

The matter is made returnable ten weeks hence.

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 warrant of arrest and production of the aforesaid award-debtor

before this Court on or before the returnable date.

(SHEKHAR B. SARAF, J.) B.Pal