Magma Fincorp Limited vs Mohsinuddin
2021 Latest Caselaw 581 Cal/2

OD-24
                                 ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             [Via Video Conference]

                                  EC/61/2020

                          MAGMA FINCORP LIMITED
                                 Versus
                              MOHSINUDDIN


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 2nd September, 2021 Appearance:

Mr. Paritosh Sinha, Adv.

The Court : Mr. Sinha appears on behalf of the award-holder and submits

that notwithstanding communication of the order dated 11th February, 2020

there has been no compliance by the judgment-debtor.

Let this matter stand adjourned till the 16th November, 2021.

The award-holder is directed to serve a fresh notice on the judgment-debtor

informing them on the adjourned date of hearing. The judgment-debtors are

also granted an opportunity to comply with the earlier order dated 11th

February, 2020 prior to the adjourned date of hearing.

(RAVI KRISHAN KAPUR, J.)

S.Bag/sp