Sundeep Bhutoria And Others vs Wigan And Leigh College India Limited
2025 Latest Caselaw 3170 Cal/2

Calcutta High Court

Sundeep Bhutoria And Others vs Wigan And Leigh College India Limited on 25 November, 2025

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-6
                        In The High Court at Calcutta
                            [Commercial Division]
                               Original Side

                             EC-COM/355/2025

                    SUNDEEP BHUTORIA AND OTHERS
                                 VS
                WIGAN AND LEIGH COLLEGE INDIA LIMITED

BEFORE :
THE HON'BLE JUSTICE ANIRUDDHA ROY
Date : 25th November, 2025.

                                                                       Appearance :
                                                              Mr. Aritra Basu, Adv.
                                                           Mr. Dwip Raj Basu, Adv.
                                                                Mr. Avijit Kar, Adv.
                                                            ...for the decree holder

        The Court :- This is an execution application. The decree is dated

October 5, 2023.

        It is a money decree for a sum of Rs.1,86,92,646/-.

        The order dated September 8, 2025 shows the direction was there

for issuance of warrant of arrest against the male director of the judgment

debtor company.

        It is submitted that after the warrant has been issued by the Office of

the Sheriff of this Court, the decree holders are not aware of the subsequent

development thereupon.

        Accordingly, the decree holders/plaintiffs shall serve a copy of

today's order at the jurisdictional police station at Okla Industrial Area,

Phase-I and shall file an affidavit of service on the next day.

        Similarly, the Office of the Deputy Sheriff shall also serve a copy of

today's order at the jurisdictional police station at Okla Industrial Area,

Phase-I.
                                         2

          The jurisdictional police station then shall take necessary steps with

regard to the warrant of arrest already issued and shall submit the current

status report with regard thereto before the Office of the Deputy Sheriff of

this Court positively within two weeks from the date of receiving

communication from the Office of the Deputy Sheriff of this Court.

          The Office of the Deputy Sheriff of this Court then shall file a

composite report after receiving the report from the police authority.

          The Office of the Deputy Sheriff shall also serve a copy of today's

order upon the concerned jurisdictional police Commissioner for Okla

Industrial Area, Phase-I.

          The matter shall appear under the heading "New Chamber

Application" on January 8, 2026.

          The report of the Deputy Sheriff to be filed, as directed above, shall

also contain the latest status with regard to the subpoena which has also

been directed to be issued.

          Learned Advocate on record for the plaintiffs/decree holders shall

take all necessary steps including putting the necessary requisitions at the

Office of the Deputy Sheriff of this Court so that the matter can be

expedited.



                                                        (ANIRUDDHA ROY, J.)



Sbghosh




                                    EC-COM/355/2025
                                            A.R., J.