Capital First Limited vs Kakali Mondal & Ors
2024 Latest Caselaw 29 Cal/2

Calcutta High Court

Capital First Limited vs Kakali Mondal & Ors on 5 January, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

UL

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

                                EC/172/2018

                          CAPITAL FIRST LIMITED
                                    VS
                          KAKALI MONDAL & ORS.



  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 5th January, 2024.

Appearance:

Ms Pooja Sett, Adv.

The Court: By consent of the parties, the matter is treated as on the

Day's List.

The judgment-debtor is produced under arrest.

It is submitted on behalf of the award-holder that they do not wish to

proceed any further with this execution application and seek liberty to

withdraw this execution application.

In such circumstances, EC/172/2018 stands dismissed as withdrawn.

Liberty is granted to the award-holder to file a fresh execution

application if the circumstances so warrant in accordance with law.

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

the award dated 27th November, 2017 and replace the same with the photocopy

thereof.

The presence of the concerned police official is noted and dispensed with

for the time being.

All interim orders stand vacated.

The warrants of arrest stand discharged.

EC/172/2018 stands dismissed.

(RAVI KRISHAN KAPUR, J.)

S.Bag