Tata Motors Finance Limited vs D.D. Enterprise & Anr
2023 Latest Caselaw 1671 Cal/2

OD-41
                         IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE


                                    EC/409/2014

                         TATA MOTORS FINANCE LIMITED
                                      VS
                            D.D. ENTERPRISE & ANR.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 25th July, 2023

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K.Pandey, Adv.

Ms. E. Saha, Adv.

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

that they do not want to proceed any further with this application.

The judgment debtors remain unrepresented.

In such circumstances, EC/409/2014 stands dismissed as infructuous.

Interim orders, if any, stand vacated.

Receiver stands discharged.

Liberty is granted to the decree holder to file a fresh execution application,

if the circumstances so warrant.

(RAVI KRISHAN KAPUR, J.) D.Ghosh