Aditya Birla Finance Limited vs Bencare And Ors
2023 Latest Caselaw 1247 Cal/2

OCD 15
                              ORDER SHEET
                               EC/297/2022
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISION



                           ADITYA BIRLA FINANCE LIMITED
                                        VS
                                BENCARE AND ORS


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 19th May, 2023.

Appearance:

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett Chakraborty, Adv.

. . .for the petitioner.

Mr. Souma Subhra Ray, Adv.

Ms. Susmita Mondal, Adv.

. . .for the judgment debtors.

The Court: Parties submit that the matter has been settled between the

parties and no objection shall be issued by the finance company to the award

debtors at the earliest.

In light of the above submissions, the EC 297 of 2022 is disposed of and it

is recorded that the debt is satisfied.

(SHEKHAR B. SARAF, J.)

sp/