Calcutta High Court
Skipper Ltd vs North Star Tubes Pvt. Ltd on 5 July, 2013
Author: Patherya
Bench: Patherya
EC 186 OF 2013
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
Skipper Ltd.
Versus
North Star Tubes Pvt. Ltd.
BEFORE:
The Hon'ble JUSTICE PATHERYA
Date : 5th July, 2013.
Appearance :
Mr. Swatarup Banerjee, Advocate The Court : Although by order dated 14th May, 2013 the returnable date of the warrant of arrest issued against the judgement debtor was extended and the Office of the Home Secretary, Andhra Pradesh has received the warrant in spite thereof, the judgement debtor has not been produced in Court. Accordingly, D.I.G. Police Hyderabad, Andhra Pradesh is directed to ensure compliance of order dated 14th May 2013 and for the said purposes returnable date of warrant of arrest is extended by six weeks.
Matter to appear in the list six weeks hence and in the event the judgement debtor is not produced, D.I.G Hyderabad, Andhra Pradesh will be asked to be personally present in Court on a date to be fixed. D.I.G. Hyderabad, Andhra Pradesh and all parties to act on a signed photocopy of this order on the usual undertakings.
(PATHERYA, J.) SB.I.