M/S Cholamandalam Investment And ... vs Skk Mafizur Rahaman And Anr
2025 Latest Caselaw 1511 Cal/2

Calcutta High Court

M/S Cholamandalam Investment And ... vs Skk Mafizur Rahaman And Anr on 28 March, 2025

Author: Shampa Sarkar

Bench: Shampa Sarkar

OCD-6
                            EC-COM/165/2024
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISON

   M/S CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                             VS
                SKK MAFIZUR RAHAMAN AND ANR

  BEFORE:
  The Hon'ble JUSTICE SHAMPA SARKAR

Date : 28th March, 2025.

Appearance:

Mrs. Tutul Das Singh, Adv.

Mr. Ranjit Singh, Adv.

Mr. Amar Singh, Adv.

Mr. Pranit Biswas, Adv.

. . .for the petitioner.

Mr. Pawan Kr. Gupta, Adv.

Mr. Firoz Ahmad, Adv.

Ms. Sofai Nesar, Adv.

. . .for the judgment debtor.

The Court: Petitioner does not want to proceed with the execution

application, as the matter has been settled out of Court.

EC COM 165 of 2024 is disposed of upon recording such settlement arrived

at between the parties.

Written instruction is taken on record.

Interim order, if any, stands vacated.

Warrant of arrest stands discharged.

The award-holder shall put in requisites in the office of the Deputy Sheriff

for onward communication of this order to the concerned police station.

(SHAMPA SARKAR, J.) sp/