Eastern Copper Manufacturing ... vs Latasha Exports Limited & Anr
2023 Latest Caselaw 2775 Cal/2

OD-24
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE



                                  EC/123/2015
                                IA NO: GA/1/2023


            EASTERN COPPER MANUFACTURING COMPANY PVT LTD
                                 VS
                    LATASHA EXPORTS LIMITED & ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 3rd October, 2023.

Appearance:

Mr. Soumabho Ghosh, Adv.

Ms. Sania Sharma, Adv.

Mr. S. Banerjee, Adv.

...for decree holder

The Court : Notwithstanding a direction dated 5 September, 2023, the

judgment debtor no. 2 has not been produced.

The Jurisdictional Superintendent of Police and the Officer in Charge of the

concerned Police Station have also not filed any Report.

There has been non-compliance with the orders of Court.

It is submitted on behalf of the award holder that the judgment debtor no. 2

is evading arrest and is colluding with the concerned police authorities.

In the meantime, the remaining directors of the judgment debtor no. 1

company, particulars whereof appear at paragraph 16 (internal page 6) of the

Affidavit of Support of the Tabular Statement are directed to be present on the

returnable date. In default of appearance, appropriate orders for warrant of arrest

would be issued against them.

Let a copy of this order be also served on the Commissioner of Police,

Vishakapattanam who is directed to ensure production of the judgment debtor no.

1 and also file a Report as to why there has been non-compliance with any of the

previous orders of Court.

Let there also be a fresh service on the judgment debtors.

The award holder is directed to file an Affidavit of Service on the returnable

date. Let this matter appear alongwith GA/1/2023 on 17 October, 2023.

(RAVI KRISHAN KAPUR, J.) SK.