Cholamandalam Investment And ... vs Humayun Kabir And Anr
2023 Latest Caselaw 809 Cal/2

ODC-13
                                    ORDER SHEET

                                    EC/375/2022

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

             CHOLAMANDALAM INVESTMENT AND FINANCE CO LTD
                                 VS
                       HUMAYUN KABIR AND ANR

   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF
   Date : 28th March, 2023

                                                                         Appearance:
                                                                Mr. Ranjit Singh, Adv.
                                                                 Ms. Pooja Sett, Adv.


         The Court: None appears on behalf of the respondent/judgment-debtor

in spite of order for filing affidavit of assets.

In view of the deliberate non-compliance of the order by the judgment-

debtor, let a warrant of arrest be issued against the judgment-debtor nos. 1

and 2.

The matter is made returnable 14 weeks hence.

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

the local police station are directed to ensure due execution of the warrant of

arrest and production of the judgment-debtor nos. 1 and 2 before this Court on

or before the returnable date.

(SHEKHAR B. SARAF, J.) R.Bhar