Idfc First Bank Ltd vs Pramathesh Banik And Ors
2022 Latest Caselaw 771 Cal/2

OD - 27

                           ORDER SHEET
                            EC/235/2020
                 IN THE HIGH COURT AT CALCUTTA
                  Ordinary Original Civil Jurisdiction
                           ORIGINAL SIDE

                        IDFC FIRST BANK LTD
                                 VS
                     PRAMATHESH BANIK AND ORS

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 4th March, 2022.

Appearance:

Ms. Tutul Das, Adv.

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett, Adv.

...For the Petitioner

The Court : Liberty is granted to the decree-holder to withdraw

execution application.

Liberty is also granted to the decree-holder to take back the

original certified copy of the award after replacing the same with a

photocopy thereof.

With the aforesaid directions, EC No.235 of 2020 stands

dismissed as withdrawn.

Affidavit-of-Assets filed on behalf of the judgment-debtors be

kept with the records.

(RAVI KRISHAN KAPUR, J.)

S.De