Poonawalla Fincorp Limited vs Avishek Industries And Ors
2022 Latest Caselaw 911 Cal/2

ODC-10

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

                                    EC/381/2021

                            POONAWALLA FINCORP LIMITED
                                        VS
                            AVISHEK INDUSTRIES AND ORS.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 17th March, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K. K. Pandey, Adv.

Mr. S. B. Dasgupta, Adv.

Ms. Meenakshi Manot, Adv.

Ms. S. Choudhary, Adv.

The Court:- It is submitted on behalf of the award-holder, upon

instructions, that he does not want to proceed with this application.

The judgment-debtor no. 3 is represented.

In view of the aforesaid, EC/381/2021 is dismissed as withdrawn.

Liberty is granted to the award-holder to take back the original certified

copy of the award sought to be executed after replacing the same with a

photocopy thereof.

Liberty is also granted to the award-holder to file an appropriate execution

application, in accordance with law, if so advised.

All interim orders stand vacated.

Receiver stands discharged. The warrant of arrest, if any, also stands

discharged.

(RAVI KRISHAN KAPUR, J.) S.Bag