Tata Motors Finance Ltd vs Mr. Basudeb Santra
2023 Latest Caselaw 2764 Cal/2

OD-42
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE


                                  EC/1133/2015
                            TATA MOTORS FINANCE LTD
                                       VS
                              MR. BASUDEB SANTRA

    BEFORE:
    The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 3rd October, 2023.

Appearance:

Mr. Saubhik Chowdhury, Adv.

...for the decree-holder.

The Court: The Report dated 25 September, 2023 filed by the Deputy

Sheriff is kept with the records.

It appears from the Report that notwithstanding the warrant of arrest

having been issued against the judgment-debtor as far back as on 24 August,

2023, the police has been unable to produce the judgment-debtor. The Report

also suggests that "raid has been conducted several times, but no fruitful result

could be achieved."

It appears that the concerned police officials have not been able to comply

with the earlier orders of Court.

As a last chance, let this matter appear on 18 October, 2023.

The warrant of arrest stands extended till 30 November, 2023.

Let a copy of this order be served on the Superintendent of Police of

Hooghly, who is directed to ensure compliance with the earlier orders of Court

and produce the judgment-debtor on the returnable date.

(RAVI KRISHAN KAPUR, J.)

s.pal