Michigan Engineers Pvt. Ltd vs Senbo Engineering Limited
2025 Latest Caselaw 1437 Cal/2

Calcutta High Court

Michigan Engineers Pvt. Ltd vs Senbo Engineering Limited on 18 March, 2025

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OIPD-1 IN THE HIGH COURT AT CALCUTTA ORIGINAL SIDE Ordinary Original Civil Jurisdiction

EC/76/2017

MICHIGAN ENGINEERS PVT. LTD.

VS SENBO ENGINEERING LIMITED

Before:

The Hon'ble Justice RAVI KRISHAN KAPUR Date: 18th March 2025

Appearance:

Mr. Soumabho Ghose, Adv.

Ms. Ashika Daga, Adv.

Mr. Aayush Lakhotia, Adv.

...for award holder.

Mr. Sujit Banerjee, Adv.

...for judgment debtor

The Court: It is submitted on behalf of the award holder that pursuant to

the order dated 11 March, 2025, the demand draft for Rs. 20 lakhs has been duly

encashed.

As such in view of the earlier orders of Court, the entire amount has been

duly paid to the award holder.

In such circumstances, the award dated 25 November, 2007 stands satisfied.

Accordingly, EC/76/2017 stands disposed of.

(RAVI KRISHAN KAPUR, J.)

SK.