Poonawalla Fincorp Limited vs Rameshkumar Sons And Company ...
2022 Latest Caselaw 838 Cal/2

ODC-10

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

                                    EC/153/2021

                        POONAWALLA FINCORP LIMITED
                                     VS
                 RAMESHKUMAR SONS AND COMPANY PROPRIETOR
                   OF CHITRALEKHA R PUROHIT SONS AND ANR.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 11th March, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K. K. Pandey, Adv.

Mr. M. Datta, Adv.

Mr. S. B. Dasgupta, Adv.

Mr. Ramdulal Manna, Adv.

Mr. Sayan Mukherjee, Adv.

The Court: The award-holder prays for liberty to withdraw this application.

The judgment-debtors are represented.

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

EC/153/2021 stands dismissed as withdrawn.

Liberty is granted to the award-holder to file afresh in accordance with law

and take back the original certified copy of the award after replacing the same

with the photocopy thereof.

The presence of the judgment-debtor is noted and dispensed with.

RAVI KRISHAN KAPUR, J.) S.Bag