Eastern Copper Manufacturing Company ... vs Latasha Exports Limited & Anr
2024 Latest Caselaw 264 Cal/2

Calcutta High Court

Eastern Copper Manufacturing Company ... vs Latasha Exports Limited & Anr on 24 January, 2024

OD-1
                                 ORDER SHEET
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE

                                   EC/123/2015
                                 IA NO: GA/1/2023

            EASTERN COPPER MANUFACTURING COMPANY PVT LTD
                                 VS
                    LATASHA EXPORTS LIMITED & ANR.

       BEFORE:
       The Hon'ble JUSTICE APURBA SINHA RAY

Date: 24th January, 2024.

Appearance:

Mr. B. K. Sen, Adv ...for the judgment debtor

Mr. Soumabho Ghose, Adv.

Ms. Sonia Sharma, Adv.

Mr. Souradeep Banerjee, Adv.

...for the decree holder

The Court: Learned Counsel for the decree holder has submitted that

the judgment debtors have paid the entire decreetal amount with interest

and as such, the decree stands satisfied.

Learned Counsel for the judgment debtors have also submitted that

there are two orders concerning issuance of warrant of arrest and

attachment of the judgment debtors' bank account and those orders are to

be recalled.

In view of such submissions of the learned Counsels of the parties,

the instant execution proceeding stands disposed of on full satisfaction.

The orders concerning issuance of warrant of arrest and attachment

of bank account of the judgment debtors be vacated.

The application, if any, is disposed of.

(APURBA SINHA RAY, J.)

S.De