The State Trading Corporation Of ... vs M/S. R. Piyarelall Import & Export ...
2023 Latest Caselaw 2208 Cal/2

OD-39

                          IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE


                                   EC/1303/2015

                  THE STATE TRADING CORPORATION OF INDIA LIMITED
                                         VS
                    M/S. R. PIYARELALL IMPORT & EXPORT LIMITED


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 22nd August, 2023

The Court : This matter had been appearing in the Warning List and the

parties are deemed to have had notice that this application would be taken up

for hearing today.

The judgment debtor is unrepresented.

It is submitted on behalf of the award holder that so far as the award

holder has been able to ascertain, the judgment debtor is facing Insolvency

proceedings before the N.C.L.T.

However, there is a caveat. The award holder is unable to have obtained

any firm instructions.

In such view of the matter, EC/1303/2015 stands dismissed for non-

prosecution.

Liberty is granted to the award holder to file a fresh execution application

or agitate its claim in accordance with law if the circumstances so warrant and,

if so advised.

(RAVI KRISHAN KAPUR, J.) D.Ghosh