Calcutta High Court
Magma Fincorp Limited vs Virgo Softech Ltd. & Ors on 19 March, 2014
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
AP No.343 of 2014
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
MAGMA FINCORP LIMITED
Versus
VIRGO SOFTECH LTD. & ORS.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 19th March, 2014.
Appearance:
Mr. K. K. Pandey, Adv.
The Court : The respondents are not represented despite deemed service.
The petitioner claims that a sum in excess of Rs.27.52 lakh is due upon the termination of the loan agreement, including an amount in excess of Rs.2.50 lakh on account of defaulted instalments.
The petitioner should forward copies of this order to the respondents for the respondents to show cause as to why an order in the nature of attachment before judgment should not be passed as prayed for by the petitioner. Such cause may be shown by way of individual affidavits to be filed before the matter appears next six weeks hence.
2
Urgent certified website copies of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(SANJIB BANERJEE, J.) bp.