M/S. Nirmal Kumar Agarwal vs Union Of India
2021 Latest Caselaw 551 Cal/2

    OD - 6

                                 ORDER SHEET
                                  EC 34/2021
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE


                          M/S. NIRMAL KUMAR AGARWAL
                                    VERSUS
                                 UNION OF INDIA


    BEFORE :
    The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 31st August, 2021

Appearance :

Mr. Dhruba Ghosh, Sr. Adv., Ms. Ajeyaa Choudhury, Adv.

for the decree-holder.

The Court : Mr. Ghosh appearing for the decree-holder prays for leave to

withdraw this execution application and file afresh in accordance with law.

None appears on behalf of the judgment-debtor.

In view of the submissions made by Mr. Ghosh, EC 34 of 2021 is

disposed of as withdrawn. Liberty is granted to the decree-holder to file afresh

in accordance with law.

[RAVI KRISHAN KAPUR, J.]

S.Das AR[CR]