Friday, 08, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Magma Fincorp Limited vs Somnath Mallik And Ors
2022 Latest Caselaw 290 Cal/2

Citation : 2022 Latest Caselaw 290 Cal/2
Judgement Date : 4 February, 2022

Calcutta High Court
Magma Fincorp Limited vs Somnath Mallik And Ors on 4 February, 2022
OD-4

                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Via Video Conference)

                               IA No: GA/1/2022
                                In EC/253/2019

                          MAGMA FINCORP LIMITED
                                   VS
                         SOMNATH MALLIK AND ORS.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 4th February, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. S.B. Dasgupta, Adv.

...for the decree-holder

Mr. M.C. Ghosh, Adv.

Mr. Shamim Akthar, Adv.

...for the judgment-debtor no. 1 and 2

The Court : The judgment-debtors are represented. It is submitted on

behalf of the judgment-debtors that during the pendency of this execution

application, the judgment-debtor no. 2 has expired on 22nd January, 2022. The

judgment-debtor is directed to serve a copy of the Death Certificate on Mr.

Sinha, Advocate appearing on behalf of the decree-holder. Insofar as the

remaining judgment-debtors are concerned, the time to file the Affidavit of Assets

is extended by a period of two weeks from date.

Let EC/253/2019 appear on 21st February, 2022.

Leave is granted to the Advocate on behalf of the judgment-debtors to file the

Vakalatnama within the course of the next week.

IA No: GA/1/2022

This is an application for effecting a change of name of the decree-holder.

It is submitted on behalf of the decree-holder that the name of the decree-

holder has changed and is now "Poonawalla Fincorp Limited".

In view of the aforesaid, let there be an order in terms of prayers (a) and (b)

of the Master's Summons.

The Department is also directed to take all necessary steps.

The Department is also directed to carry out the aforesaid amendments in

terms of prayers (a) and (b) within a period of two weeks from date.

With the aforesaid directions, GA/1/2022 stands disposed of.

(RAVI KRISHAN KAPUR, J.)

S.Bag

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter