Calcutta High Court
J K Yarn Private Limited vs Thiruvalluvaar Textiles Private ... on 11 June, 2025
OCD-17
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
COMMERCIAL DIVISION
ORIGINAL SIDE
EC-COM/431/2024
J K YARN PRIVATE LIMITED
-VS-
THIRUVALLUVAAR TEXTILES PRIVATE LIMITED
BEFORE:
The Hon'ble JUSTICE KRISHNA RAO
Date : June 11, 2025.
Appearance:
Mr. Anuj Singh, Adv.
Mr. Vikas Baisya, Adv.
...for the petitioner
1.Mr. Anuj Singh, learned Advocate, is appearing for the decree holder.
2. None appears on behalf of the judgment debtors.
3. As per the report submitted by the Registrar, Original Side dated 24th March, 2025, it is found that the notice of the execution proceeding was duly served upon the judgment debtor but in spite of receipt of the notice, none appears on behalf of the judgment debtors.
4. In view of the above, let the warrant of arrest be issued against the judgment debtors i.e. the directors of the company, namely, Venkataachalam Sengutuvan, Thillainayagam Sellamuthu, Prasannamoorthy Duraisamy, Samyuktha Venkatachalam, Narayanasami Jeyanthei, Venkatachalam Venkatachalapathy Ramasamyudayar, having their address at 29, Singalandapuram Pirivu Road Koneripaty, Rasipuram, Tamil Nadu, India - 637408. 2
5. The petitioner is directed to take appropriate steps for issuance of warrant against the judgment debtors.
6. Let the matter appear on 26th June, 2025.
(KRISHNA RAO, J.) sp3