M/S. Ripley And Company Limited vs Board Of Trustees For The Port Of ...
2021 Latest Caselaw 951 Cal/2

OD-91
                                 ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             [Via Video Conference]

                                   EC/62/2020

                   M/S. RIPLEY AND COMPANY LIMITED
                                 Versus
             BOARD OF TRUSTEES FOR THE PORT OF KOLKATA

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 20th September, 2021

Appearance:

Mr. Snehashis Sen, Adv.

Mr. Abhishek Banerjee, Adv.

...for the judgment-debtor

The Court : None appears on behalf of the decree-holder nor is any

accommodation prayed for on their behalf. The judgment-debtor Kolkata Port

Trust is represented and submitted that the matter has been settled and this

execution application has for all practical purposes become infructuous.

In view of the non-appearance on the part of the decree-holder,

EC/62/2020 stands dismissed for default.

Interim orders, if any, stand vacated.

(RAVI KRISHAN KAPUR, J.)

TO/S.Bag