Jharkhand High Court
M/S Mecon Limited Through Sri Dilip ... vs M/S Hindustan Controls And Equipment on 10 October, 2018
Author: Aniruddha Bose
Bench: Chief Justice, B. B. Mangalmurti
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Commercial Appeal No. 4 of 2018
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M/s Mecon Limited through Sri Dilip Kumar, General Manager (Contracts), Ranchi ... ... Appellant Versus M/s Hindustan Controls and Equipment Pvt. Ltd., Kolkata ... ... Respondent
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CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE B. B. MANGALMURTI
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For the Appellant : Mr. Rajiv Ranjan, Sr. Advocate For the Respondent : M/s Indrajit Sinha & Rohit Roy, Advocates Order No. 11 : Dated 10th October, 2018 Heard in part. Adjourned till 31st October, 2018.
Matter to be listed on 31st October, 2018 at 2:15 p.m. So far as the attachment order dated 18th September, 2018 passed by the Executing Court is concerned, submission of Mr. Indrajit Sinha is that no step is being taken by his client.
In such circumstances, let no effect be given to the order dated 18th September, 2018 till the next date of hearing in this case.
(Aniruddha Bose, C.J.) (B. B. Mangalmurti, J.) AKT