Calcutta High Court
Pam Development Private Limited vs State Of West Bengal & Ors on 5 December, 2018
Author: Soumen Sen
Bench: Soumen Sen
ORDER
EC No. 296 of 2018
GA No. 3060 of 2018
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
PAM DEVELOPMENT PRIVATE LIMITED
Versus
STATE OF WEST BENGAL & ORS.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 5th December 2018.
Appearance:
Mr. Priyankar Saha, Advocate Mr. Amritam Mandal, Advocate ...for the decree-holder.
Mr. Paritosh Sinha, Advocate ...for the judgment-debtors.
In view of the judgment passed by the coordinate Bench in GA No. 1903 of 2018 with AP No. 1121 of 2016 [Union of India & Anr. Vs. Palm Development Pvt. Ltd.] on 5th September 2018, since affirmed by the Hon'ble Supreme Court on 3rd December 2018, this application stands dismissed as withdrawn with liberty to apply in the event the award is upheld. All interim orders stand vacated.
The judgment-debtors have filed an application being GA No. 3060 of 2018 for stay of the execution. In view of the above order, GA No. 3060 of 2018 stands disposed of.
(SOUMEN SEN, J.) S. Kumar