Inox Leaisure Limited vs Zaid Alam
2023 Latest Caselaw 1516 Cal/2

OD-16

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

                                  EC/441/2018

                             INOX LEAISURE LIMITED
                                       VS
                                   ZAID ALAM


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 5th July, 2023 Appearance:

Mr. Rishabh Ahmed Khan, Adv.

...for the judgment-debtor

The Court:- It is submitted on behalf of the decree-holder that during the

pendency of this proceeding a scheme of amalgamation has been sanctioned

whereby the decree-holder has merged with a separate entity.

Accordingly, EC/441/2018 stands dismissed as withdrawn.

Liberty is granted to the decree-holder to take appropriate steps in

accordance with law and file a fresh execution application on the self-same

cause.

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

certified copy of the decree upon replacing the same with a photocopy thereof.

(RAVI KRISHAN KAPUR, J.)

T.O.

A.R.(C.R.)