Utkarsh India Limited vs Aparajita Enterprises And Anr
2025 Latest Caselaw 2258 Cal/2

Calcutta High Court

Utkarsh India Limited vs Aparajita Enterprises And Anr on 23 April, 2025

OCD-8
                               ORDER SHEET

                   IN THE HIGH COURT AT CALCUTTA
                            ORIGINAL SIDE
                        COMMERCIAL DIVISION

                            EC-COM/312/2024

                      UTKARSH INDIA LIMITED
                                VS
                  APARAJITA ENTERPRISES AND ANR.

 BEFORE:
 The Hon'ble JUSTICE KRISHNA RAO
 Date : April 23, 2025


                                                                    Appearance :
                                                         Mr. Dwip Raj Basu, Adv.
                                                            Mr. Ayan Dutta, Adv.
                                                          ...for the Decree Holder

1.

Mr. Dwip Raj Basu, Learned Counsel, is appearing for the Decree

Holder.

2. None appears on behalf of the Judgment Debtor.

3. On receipt of the report from the Deputy Sheriff of Calcutta dated 4 th

April, 2025, this Court has directed the Officer in Charge, Patrakar Nagar

Police Station, Patna, Bihar and the Senior Superintendent of Police,

Patna, Bihar to show cause as to why the report has not been submitted in

spite of warrant issued in connection with the above mentioned case.

4. This Court has specifically directed both the officials to file their show

cause before this Court within two weeks after receipt of the order. The

order dated 4th April, 2025 was duly served upon the Officer-in-Charge as

well as Senior Superintendent of Police dated 5th April, 2025. In spite of

receipt of order dated 4th April, 2025 neither the Officer-in-Charge nor the

Senior Superintendent of Police has filed their show cause before this

Court.

5. Counsel for the decree holder has informed this Court that after the

judgment and decree passed by this Court, the Judgment Debtors have

shifted their address at D-21, Vijaynagar, Hanuman Nagar Kankarbagh,

Patna - 800020, Police Station - Patrakar Nagar having the jurisdiction of

Superintendent of Police, Gandhi Maidan Road, Near Krishna Memorial

Hall, Muradpur, Patna-800001.

6. The petitioner is directed to take appropriate steps for issuance of

fresh warrant of arrest against the Judgment Debtor in the present

address.

7. Considering the above, the Superintendent of Police, Gandhi Maidan

Road as well as Officer-in-Charge, Patna are directed to execute the

warrant against Mr. Navneet Vasta, who is the partner of Aparajit

Enterprises now residing at D-21, Vijaynagar, Hanuman Nagar

Kankarbagh, Patna - 800020, Police Station - Patrakar Nagar and to

produce the Judgment Debtor before this Court as when he was arrested.

8. The Officer-in-Charge, Patna, Police Station as well as the Senior

Superintendent of Police, Patna, Bihar are directed to comply with the

order dated 4th April, 2025, failing which appropriate order will be passed

by filling show cause within two weeks.

9. List the matter on 8th May, 2025.

10. The office is directed to immediately issue a warrant if the petitioner

submits the requisite.

(KRISHNA RAO, J.) DB