Calcutta High Court
M/S. Yule Financing & Leasing Co. Ltd vs M/S. Stiefel Und Schuh (India) Ltd on 17 June, 2008
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
EC No. 42 of 2003
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
M/S. YULE FINANCING & LEASING CO. LTD.
Versus
M/S. STIEFEL UND SCHUH (INDIA) LTD.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 17th June, 2008.
The Court : None appears in support of the execution proceedings. The matter had earlier appeared in the warning list. It is evident that the decree holder does not wish to pursue the matter.
E.C. No. 42 of 2003 is dismissed for default. Interim orders, if any, stand vacated. There will be no order as to costs.
(SANJIB BANERJEE, J.) sg.