OD-33
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
EC/279/2014
MAGMA FINCORP LIMITED
VS
DIVYANANDA & ANR.
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 25th July, 2023 Appearance:
Mr. Paritosh Sinha, Adv.
Mr. K.K.Pandey, Adv.
Ms. E. Saha, Adv.
The Court:- It is submitted on behalf of the award holder upon instructions that they do not want to proceed any further with this application.
The judgment debtors remain unrepresented. In such circumstances, EC/279/2014 stands dismissed as infructuous. Interim orders, if any, stand vacated. Receiver stands discharged.
Liberty is granted to the decree holder to file a fresh execution application, if the circumstances so warrant.
(RAVI KRISHAN KAPUR, J.) D.Ghosh