Calcutta High Court (Appellete Side)
Jarina Khatoon Bibi @ Jarina Mondal vs The State Of West Bengal & Anr on 31 July, 2023
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
S/L-82 31-07-2023
KOLE CRR 2761 of 2023 Jarina Khatoon Bibi @ Jarina MOndal
-Vs.-
The State of West Bengal & Anr.
Mrs. Minoti Gomes, Mr. Soumyajit Das Mahapatra, Ms. M. Sinha, ... for the petitioner.
Mr. Arijit Ganguly, Mr. Koushik Kundu, ... for the State.
Learned Additional Chief Judicial Magistrate, 1st Court, Diamond Harbour, South 24 Parganas has been pleased to fix the next date as execution return of the distress warrant. The issue relating to service return and distress warrant has been pending for a considerable period time since 2019.
Having regard to the considerable period of time which has been passed in the meantime, I direct that on 9th August, 2023 the Superintendent of Police, Baruipur Police District would render necessary assistance to the Police officials of Diamond Harbour Police Station who would execute the distress warrant by 9th August, 2023 so that the opposite party no. 2 is compelled to appear physically on the said date.
Mr. Arijit Ganguly, who ordinarily appears for the State is directed to appear in this revisional application and communicate this order to the Superintendent of Police, Baruipur as also to the Inspector in Charge, Diamond Harbour Police Station who would give their level best efforts for 2 implementing the directions passed by this Court. Report of compliance to be submitted before this Court on 16th August, 2023.
The matter would appear under the heading "To Be Mentioned".
All parties shall act on the server copy of this order duly downloaded from the official website of this court.
( Tirthankar Ghosh, J. )