Calcutta High Court
Hinduja Leyland Finance Ltd vs Manjusree Kumar & Anr on 31 July, 2013
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
AP No. 461 of 2013
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
HINDUJA LEYLAND FINANCE LTD.
Versus
MANJUSREE KUMAR & ANR.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 31st July, 2013.
Mr. Chayan Gupta, Adv. appears
The Court : On June 12, 2013 an order was passed on this petition
under Section 9 of the Arbitration and Conciliation Act, 1996 appointing a
Receiver to take possession of the asset covered by the agreement since the
first respondent had committed a breach of the written undertaking
furnished in course of a previous petition under Section 9 of the said Act.
The parties report that on an appeal from the order dated June 12, 2013, the respondents have been permitted to make payment of the amount due by the end of September, 2013.
In such view of the matter, AP No.461 of 2013 is disposed of. The Receiver stands discharged without being required to file any accounts.
There will be no order as to costs.
Certified website copies of this order, if applied for, be urgently supplied to the parties subject to compliance with all requisite formalities.
(SANJIB BANERJEE, J.) Kc.