Magma Fincorp Ltd vs Somnath Mallik & Ors
2021 Latest Caselaw 1489 Cal/2

UL 1
                                   EC/253/2019
                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                                  ORIGINAL SIDE

                                  MAGMA FINCORP LTD.
                                       VERSUS
                                 SOMNATH MALLIK & ORS.


      BEFORE:
      The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 25th November, 2021.

[Via Video Conference] Appearance:

Mr. Sunny Nandy, Adv.

Mr. Tamal Singha Ray, Adv.

. . .for the judgment debtors.

The Court: Leave as prayed for by the learned advocate appearing on behalf of

the award debtors for filing the vokalatnama/power is granted.

The vokalatnama should be filed within a week from date.

Counsel is granted leave to inspect the file in Court.

Learned advocate for the award-holders is present. The award debtors have

been produced before this Court after having been arrested. The award debtors have

given an undertaking that they will be present on the next date so fixed by this Court

i.e. on 24th January, 2022. The award debtors intend to file individual affidavit of

assets. The same are required to be filed on the returnable date.

Having regard to the undertaking given by the award debtors, warrants of

arrest are discharged. The warrantees be released from the custody of the Court.

(SHEKHAR B. SARAF, J.)

sp/