Calcutta High Court
Magma Fincorp Limited vs Jmd Mega And Infrastructutes Ltd. & Ors on 5 September, 2018
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
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.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date: 5th September, 2018.
Appearance:
Mr. Swatarup Banerjee, Adv.
Mr. K.K. Pandey, Adv.
Mr. Sreyash Basu Dasgupta, Adv.
Mr. Manish Kumar Mishra, Adv.
Mr. Supratim Laha, Adv.
The Court: The Receiver has filed a report. It appears from the report that the portion of the property is under occupation of two persons. Under such circumstances, the property may be put to sell on, as is where is basis. The time to make publication of the sale notice is extended by two weeks from date. The other directions of the sale as indicated in the order dated 25th July, 2018 shall remain unaltered. A copy of the Receiver's report shall be served upon the learned Counsel representing the judgment debtor no.1 and the decree holder in course of the day. The matter shall appear in the list five weeks hence.
(SOUMEN SEN, J.) sp/