Calcutta High Court
Magma Fincorp Limited vs Jmd Mega And Infrastructutes Ltd. & on 13 June, 2018
Author: Soumen Sen
Bench: Soumen Sen
EC No.140 of 2018
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
MAGMA FINCORP LIMITED
-Versus-
JMD MEGA AND INFRASTRUCTUTES LTD. &
ORS.
Appearance:
Mr. Satarup Banerjee, Adv.
...for the award-holder.
Mr. Mainak Bose, Adv.
Mr. Supratim Laha, Adv.
Ms. M. Patra, Adv.
...for Aristo Pharmaceuticals Pvt. Ltd.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 13th June, 2018.
The Court : Since the award-debtor has failed to pay a sum of Rs.15 laks till this date, the receiver shall collect month by month a sum of Rs.2,07,200/- from the Aristo Pharmaceuticals Pvtg. Ltd. until further orders. The rent for the month of June, 2018 payable by Aristo Pharmaceuticals shall be paid by way of a bank draft in favour of the award-holder. All the future rent shall be paid by bank draft by 7th of each succeeding months in favour of the award-holder. The award-debtors are directed to file affidavit of assets in Form no.16A of Appendix-E of the Code of Civil Procedure within two weeks from date.
The matter stands adjourned four six weeks.
(SOUMEN SEN, J.) A/s.