Poonawalla Fincorp Limited vs Patel Agency And Ors
2024 Latest Caselaw 1244 Cal/2

Calcutta High Court

Poonawalla Fincorp Limited vs Patel Agency And Ors on 2 April, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OC-213
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE
                          [COMMERCIAL DIVISION]

                                  EC/177/2022

                         POONAWALLA FINCORP LIMITED
                                    VS
                           PATEL AGENCY AND ORS.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 2nd April, 2024.

Appearance:

Mr. K.K. Pandey, Adv.

The Court:- It is submitted by the award holder that they have been

unable to effect service on the award debtor. It is also submitted by the award

holder that they have been unable to trace the award debtor and all the postal

endorsement have returned with the endorsement 'No such person'.

It is submitted on behalf of the award holder that in view of the fact that

the judgment debtor is not traceable they do not want to proceed any further

with this application.

In such circumstances, EC/177/2022 stands dismissed as withdrawn.

Liberty is granted to the award holder to take back the original of the

award filed in this proceeding after replacing the same with a photocopy thereof.

Liberty is also granted to the award holder to file a fresh application for

enforcement of the award, if the circumstances so warrant in accordance with

law.

(RAVI KRISHAN KAPUR, J.) SK.