Aditya Birla Finance Ltd vs C D Distributors And Ors
2023 Latest Caselaw 1135 Cal/2

ODC-18
                                    ORDER SHEET

                                     EC/36/2023

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

                           ADITYA BIRLA FINANCE LTD
                                    VERSUS
                           C D DISTRIBUTORS AND ORS


BEFORE:
The Hon'ble JUSTICE SHEKHAR B. SARAF
Date : 3rd May, 2023.

                                                                      APPEARANCE:
                                                               Mr. Ranjit Singh, Adv.
                                                    Ms. Pooja Sett Chakraborty, Adv.


         The Court: None appears on behalf of the respondents/judgment-debtors

in spite of order for filing affidavit of assets.

In view of the deliberate non-compliance of the judgment-debtor, let a

warrant of arrest be issued against the judgment-debtor no.3.

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. 3 before this Court on or before the returnable date.

(SHEKHAR B. SARAF, J.)

R.Bhar