Ambo Exports Limited vs Muktar Minerals Private Limited
2021 Latest Caselaw 1404 Cal/2

OD-19 & 20
                                  ORDER SHEET
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              [Via Video Conference]

                                EC/301/2017
                   IA NO: GA/1/2018 (Old No: GA/2409/2018)

                         AMBO EXPORTS LIMITED
                                 Versus
                     MUKTAR MINERALS PRIVATE LIMITED

                                      WITH

                                  CS/230/2014

                         AMBO EXPORTS LIMITED
                                 Versus
                     MUKTAR MINERALS PRIVATE LIMITED

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 9th November, 2021 Appearance:

Ms. Urmila Chakraborty, Adv.

The Court:- It is submitted on behalf of the decree-holder that the

judgment-debtor is undergoing corporate insolvency under the provisions of the

Insolvency and Bankruptcy Code, 2016.

In view of the aforesaid, there is no purpose in keeping this execution

application pending. EC/301/2017 along with all connected interlocutory

applications are dismissed with liberty to the decree-holder to file a fresh

execution proceeding if the circumstances so warrant.

(RAVI KRISHAN KAPUR, J.)

S.Bag