Ugro Capital Ltd vs Shreeji International And Ors
2024 Latest Caselaw 2000 Cal/2

Calcutta High Court

Ugro Capital Ltd vs Shreeji International And Ors on 22 May, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OC-62
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                ORIGINAL SIDE
                            [COMMERCIAL DIVISION]

                                    EC/62/2023

                              UGRO CAPITAL LTD
                                      VS
                        SHREEJI INTERNATIONAL AND ORS

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 22nd May, 2024 Appearance:

Mr. K.K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

The Court: It is submitted on behalf of the petitioner that the date for

execution of the warrants of arrest had expired and the same be extended by a

period of 12 (twelve) weeks from date.

In view of the aforesaid, the returnable date for the Warrants of Arrest are

extended by 12 (twelve) weeks from date.

The Warrant of Arrest are made returnable on 29 th July, 2024.

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.

The Superintendent of Police is also directed to file a Report as to why the

Warrants of Arrest have not been executed till date.

(RAVI KRISHAN KAPUR, J.) SK.