Dredging And Desiltation Co.Pvt. ... vs Mackintosh Burn And Northern ...
2023 Latest Caselaw 3186 Cal/2

                                                                           OD-9
                   IN THE HIGH COURT AT CALCUTTA
              TESTAMENTARY AND INTESTATE JURISDICTION
                            ORIGINAL SIDE

                              EC/322/2023
                  DREDGING AND DESILTATION CO.PVT. LTD.
                                  VS
                 MACKINTOSH BURN AND NORTHERN EXPRESS
                         CONSORTIUM AND ORS..
BEFORE:
The Hon'ble JUSTICE APURBA SINHA RAY

Date : 20th November, 2023

Appearance:

Ms. Kalpana Singhania, Adv.

For the decree holder.

Mr. S. Mitra, Adv.

Mr. K. Hossian, Adv.

For defendant no. 3

THE COURT: Learned Counsel for the judgment debtors 1

and 2 has submitted that as per direction of the Hon'ble Division

Bench the aforesaid judgments debtors have deposited a sum of Rs.

2 crores with the office of the Registrar, Original Side of this Court

and as such the instant execution proceeding should be stayed.

Learned Counsel for the decree holder is also present and

she has raised no objection. Let the instant execution proceeding

be stayed.

Liberty to mention.

[APURBA SINHA RAY, J.]

dg