M/S. Cholamandalam Investment ... vs Sher Ali And Anr
2023 Latest Caselaw 836 Cal/2

ODC-9
                                    ORDER SHEET

                                    EC/394/2022

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

          M/S. CHOLAMANDALAM INVESTMENT AND FINANCE CO LTD
                                 VS
                          SHER ALI AND ANR


   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF
   Date : 30th March, 2023
                                                                         Appearance:
                                                               Mr. Ranjit Singh, Adv.
                                                    Ms. Pooja Sett Chakraborty, Adv.
                                                         Ms. Mounita Chandra, Adv.
                                                                   ...for the petitioner

         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 no.1.

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 implement this order and ensure due

execution of the warrant of arrest and production of the aforesaid judgment-

debtor no.1 before this Court on or before the returnable date.

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