Calcutta High Court
Magma Fincorp Limited vs Girish S & Anr on 12 August, 2014
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
EC No.553 of 2013
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
MAGMA FINCORP LIMITED
Versus
GIRISH S & ANR.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 12th August, 2014.
Appearance:
Mr. Paritosh Sinha, Adv.
The Court: The report filed by the Joint Receivers shows that the possession of the vehicle could not be taken and the judgment-debtor is untraceable. The report states that the Police Authorities informed the Receivers that the said judgment-debtor is absconding. The judgment-debtors have also failed to file the affidavit of assets. In view thereof, warrant of arrest is issued against the said judgment-debtors. The jurisdictional Superintendent of Police as well as the local Police Authorities are directed to execute the warrant of arrest and produce the judgment debtor before this court on 12th September, 2014 at 2 p.m. The report filed by the Joint Receivers is kept with the record. All parties including the Jurisdictional Superintendent of Police, Local Police Authorities are to act on the basis of the website copy of this order.
(SOUMEN SEN, J.) sp/