Santosh Commercial Corporation vs Avani Projects And ...
2021 Latest Caselaw 1234 Cal/2

OD-36
                                     EC/36/2018
                          IN THE HIGH COURT AT CALCUTTA
                           Ordinary Original Civil Jurisdiction
                                    ORIGINAL SIDE


                        SANTOSH COMMERCIAL CORPORATION
                                       VS
                     AVANI PROJECTS AND INFRASTRUCTURE LTD.


   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 30th September, 2021.

Appearance:

Mr. Deepanjan Dey, Ms. Swapna Misra, Advocates for decree holder.

The Court: In view of the fact that the proceedings are pending against

the judgment debtor before the National Company Law Tribunal [NCLT],

EC/36/2018 stands dismissed as not pressed.

Liberty is granted to the decree holder to file a fresh execution

proceeding in accordance with law if the circumstances so warrants.

Liberty is also granted to the decree holder to take back the original

certified copy of the decree after replacing the same with a photocopy

thereof.

(RAVI KRISHAN KAPUR, J.)

SK/pkd.