Magma Fincorp Limited vs Pb Sai Construction P. Ltd. & Anr
2023 Latest Caselaw 1776 Cal/2

OD-5
                          IN THE HIGH COURT AT CALCUTTA
                           Ordinary Original Civil Jurisdiction
                                    ORIGINAL SIDE

                                    EC/42/2015
                              MAGMA FINCORP LIMITED
                                        VS
                         PB SAI CONSTRUCTION P. LTD. & ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 31st July, 2023 Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

...for the award-holder.

The Court: The award-holder is represented. It is submitted on their behalf

that they do not want to proceed with this execution application.

None appears on the behalf of the judgment-debtors nor is any adjournment

prayed for on their behalf.

The matter had been appearing in the Warning List and the judgment-debtors

had sufficient notice that the matter would be taken up for hearing today.

In such circumstances, EC/42/2015 stands dismissed.

Liberty is granted to the award-holder to file an appropriate application if the

circumstances so warrant in accordance with law.

Liberty is also granted to the award-holder to take back the original copy of the

award filed and replace the same with photocopy thereof.

Interim orders, if any, stand vacated.

(RAVI KRISHAN KAPUR, J.)

s.pal