Kotak Mahindra Bank Limited vs Ghanshyam Das Rungta Foundation ...
2023 Latest Caselaw 1375 Cal/2

OD-3
                                  ORDER SHEET

                                 EC/166/2019
                              IA NO: GA/1/2019,
                        GA/2/2020 (Old NO:GA/573/2020),
                                  GA/4/2022

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

                     KOTAK MAHINDRA BANK LIMITED
                                Versus
               GHANSHYAM DAS RUNGTA FOUNDATION AND ORS.


      BEFORE:
      The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 13th June, 2023.

Appearance:

Ms. Shrayashee Das, Adv.

Ms. Ranjana Ghosh, Adv.

...for the award-holder

Ms. Atasi Saha, Adv.

...for the judgment-debtors

The Court: The petitioner and the judgment-debtors are represented.

The advocate-on-record for the petitioner submits that the matter has

been settled between the parties and hence, the execution case should be

withdrawn.

EC/166/2019 along with all connected applications are dismissed as

withdrawn.

Interim orders, if any, shall stand vacated.

(MOUSHUMI BHATTACHARYA, J.)

kc.