Srei Equipment Finance Limited vs Subash Chandhar P And Ors
2023 Latest Caselaw 1246 Cal/2

OCD 14
                                  ORDER SHEET
                                   EC/288/2022
                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                              COMMERCIAL DIVISION


                          SREI EQUIPMENT FINANCE LIMITED
                                       VS
                           SUBASH CHANDHAR P AND ORS


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 19th May, 2023.

Appearance:

Mr. Anurag Bagaria, Adv.

The Court: Mr. Anurag Bagaria, learned counsel appearing on behalf of the award

debtors, submits that he has no instruction from his client and he is unable to reach his

client. He, accordingly, wishes to retire from this matter.

Leave to retire is granted.

Since the award debtors are not present in Court, let warrant of arrest be issued

against the award debtors.

The matter is made returnable fourteen 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

warrants of arrest and production of the judgment-debtors before this Court on or before

the returnable date.

(SHEKHAR B. SARAF, J.) sp/