SOUMEN SEN, J. - (1.) for decree-holder The Court: Since it appears that the warrants have remained unexecuted, the returnable date of the warrants of arrest is extended till 18th August, 2017.
(2.) The jurisdictional superintendent of police and the officer in charge of the local police station are directed to ensure due execution of the warrants of arrest and production of the judgment-debtors on the appointed date and time.
(3.) However, this order will not be used to detain the judgment-debtors prior to producing them under arrest at the appointed date and time.;