Poonawalla Fincorp Limited vs Ranjeet Ramesh Pathak
2022 Latest Caselaw 2201 Cal/2

UL-3

                           IN THE HIGH COURT AT CALCUTTA
                            Ordinary Original Civil Jurisdiction
                                     ORIGINAL SIDE
                                  [Commercial Division]


                                      EC/292/2021

                            POONAWALLA FINCORP LIMITED
                                        Vs
                              RANJEET RAMESH PATHAK


   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 17th August, 2022.

Appearance:

Mr. P. Sinha, Adv.

Mr. K.K. Pandey, Adv.

Ms. E. Saha, Adv.

The Court: In view of the urgency pleaded on behalf of the decree-holder,

the matter is treated on the Day's List.

It is submitted on behalf of the decree-holder that, the judgment-debtor

has not appeared at any stage of this proceeding. It is also submitted on behalf

of the decree-holder that the parties have settled the matter out of Court and

the decree-holder does not want to proceed any further with this execution

application. I find that a Warrant of Arrest had also been directed to be issued

in this proceeding.

In view of the submissions made on behalf of the decree-holder,

EC/292/2021 stands dismissed as infructuous. All interim orders stand

vacated. The Warrant of Arrest also stands discharged.

(RAVI KRISHAN KAPUR, J.) D.Ghosh