Calcutta High Court
Magma Fincorp Limited vs Pritesh Arvind Dalvi & Anr on 10 June, 2013
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
ORDER SHEET
AP 980 OF 2012
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
MAGMA FINCORP LIMITED
Versus
PRITESH ARVIND DALVI & ANR.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 10th June, 2013.
Mr. K.K. Pandey, Adv. appears.
The Court : The respondents are not represented despite
previous service. The petitioner reports that an award has been passed in the petitioner's favour on March 12, 2013.
Since the award is likely to be executable in the near future, A.P. No.980 of 2012, which is a petition under Section 9 of the Arbitration and Conciliation Act, 1996, is disposed of by confirming the subsisting order of injunction which will, however, not prevent the respondents from using the asset in the usual course of business unless interdicted by an order of an appropriate forum. The receiver stands discharged without being required to file any accounts. There will be no order as to costs.
Urgent certified photocopies of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(SANJIB BANERJEE, J.) tk