Kotak Mahindra Bank Ltd vs Pramila Minings Alloys Pvt. Ltd. & ...
2022 Latest Caselaw 261 Cal/2

OD-26
                                EC/165/2016
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE


                         KOTAK MAHINDRA BANK LTD.
                                     VS
                   PRAMILA MININGS ALLOYS PVT. LTD. & ANR.



      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 2nd February, 2022.

Appearance:

Mr. Partho Chakraborty, Adv.

The Court : It is submitted by the decree-holder that during the pendency

of this proceeding, the matter has been settled by and between the parties.

In view of the aforesaid, EC 165 of 2016 stands dismissed as withdrawn.

Interim order, if any, stands vacated.

The judgment debtor is represented.

(RAVI KRISHAN KAPUR, J.) SK.