OD-4
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
EC/38/2015
MAGMA FINCORP LIMITED
VS
BRAHAMA & ANR.
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 31st July, 2023 Appearance:
Mr. Paritosh Sinha, Adv.
Mr. K.K. Pandey, Adv.
Ms. Enakshi Saha, Adv.
...for the award-holder.
The Court: The award-holder is represented. It is submitted on their behalf that they do not want to proceed with this execution application.
None appears on the behalf of the judgment-debtors nor is any adjournment prayed for on their behalf.
The matter had been appearing in the Warning List and the judgment-debtors had sufficient notice that the matter would be taken up for hearing today.
In such circumstances, EC/38/2015 stands dismissed. Liberty is granted to the award-holder to file an appropriate application if the circumstances so warrant in accordance with law.
Liberty is also granted to the award-holder to take back the original copy of the award filed and replace the same with photocopy thereof.
Interim orders, if any, stand vacated.
(RAVI KRISHAN KAPUR, J.) s.pal