Calcutta High Court
L & T Finance Limited vs Sanjaya Kumar Tout & Ors on 24 April, 2014
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
AP No.185 of 2014
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
L & T FINANCE LIMITED
-Versus-
SANJAYA KUMAR TOUT & ORS.
Appearance:
Ms. S. Saha, Adv.
...for the petitioner.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : April 24, 2014.
The Court : Since the petitioner does not wish to pursue the petition
under Section 9 of the Arbitration and Conciliation Act, 1996, A.P.No.185 of 2014
is dismissed as not pressed.
Interim orders, if any, stand vacated.
The receiver stands discharged without being required to file any
accounts.
There will be no order as to costs.
The petitioner will be obliged to forward copies of this order to the
respondents.
(SANJIB BANERJEE, J.) A/s.