Rishima Sa Investments Llc vs Shristi Infrastructure ...
2021 Latest Caselaw 962 Cal/2

OD-46
                                   EC/365/2018
                       IA NO: GA/1/2018(Old No:GA/3217/2018)

                          IN THE HIGH COURT AT CALCUTTA
                           Ordinary Original Civil Jurisdiction
                                    ORIGINAL SIDE


                      RISHIMA SA INVESTMENTS LLC
                                   VS
    SHRISTI INFRASTRUCTURE DEVELOPMENT CORPORATION LIMITED & ANR.


   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 20th September, 2021.

Appearance:

Mr. Bhavesh Garodia, Adv.

The Court: The decree-holder is represented. It is submitted on behalf of the

decree-holder that during the pendency of the execution application, the decree has

been satisfied and nothing is due and payable by the judgment-debtors.

None appears on behalf of the judgment-debtors nor is any accommodation

prayed for on their behalf.

In view of the aforesaid, EC 365 of 2018 stands disposed of as infructuous. All

connected interlocutory applications also stand disposed of.

(RAVI KRISHAN KAPUR, J.)

s.pal