Calcutta High Court
Magma Fincorp Ltd vs Jagpal Singh & Anr on 9 December, 2009
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
EC No. 197 of 2009
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
MAGMA FINCORP LTD.
Versus
JAGPAL SINGH & ANR.
Appearance:
Mr. P. Sinha, Adv.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 9th December, 2009.
The Court : The decree-holder says that the judgment-debtors do not appear to have any property within jurisdiction and seeks transmission of the decree to the District Court, Sonepat.
Accordingly, let the decree be transmitted to such Court. EC No.197 of 2009 should be treated as disposed of as far as this Court is concerned.
There will be no order as to costs. Urgent certified photostat copies of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(SANJIB BANERJEE, J.) bp.
A.R(C.R)