Magma Fincorp Limited vs Neer Singh And Anr
2021 Latest Caselaw 589 Cal/2

OD-5

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

                                   EC/39/2020

                            MAGMA FINCORP LIMITED
                                    Versus
                             NEER SINGH AND ANR.


  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 22nd January, 2020

there has been no compliance by the judgment-debtor.

Let this matter stand adjourned till the 14th of September, 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 22nd

January, 2020 prior to the adjourned date of hearing.

(RAVI KRISHAN KAPUR, J.)

S.Bag/sp