Cholamandalam Investment And ... vs Raj Kumar Pandey And Anr
2023 Latest Caselaw 1035 Cal/2

ODC-12
                                  ORDER SHEET

                                    EC/417/2022

                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               (Commercial Division)

         CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                                 VS
                     RAJ KUMAR PANDEY AND ANR.


   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 24th April, 2023 Appearance:

Ms. Shrayashee Das, Adv.

...for the award-holder

The Court: The Advocate for the petitioner submits that the award-

debtors are not traceable and the award-holder even with the best of their

efforts are unable to trace them.

In view of the same, the award-holder wishes to withdraw the execution

application with liberty to file afresh as and when the judgment-debtors are

traced out.

Considering the submissions made, the execution application is

dismissed as withdrawn with liberty to file afresh.

(SHEKHAR B. SARAF, J.)

R.Bhar