Calcutta High Court
Magma Fincorp Limited vs Sachin Dumaji Kumbhar & Anr on 2 September, 2015
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
OD-214
A.P. No. 906 of 2015
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
MAGMA FINCORP LIMITED
Versus
SACHIN DUMAJI KUMBHAR & ANR.
Appearance
Mr. P. Sinha, Adv.
BEFORE
The Hon'ble JUSTICE SANJIB BANERJEE
Date: September 2, 2015.
The Court: Since the award passed on April 2, 2015 may already have become executable, A.P. 906 of 2015, which is a petition under Section 9 of the Arbitration and Conciliation Act, 1996, is disposed of by confirming the subsisting order of injunction and leaving the petitioner free to pursue its remedies in accordance with law.
The receiver stands discharged without being required file any accounts.
There will be no order as to costs.
(Sanjib Banerjee, J.) ssd.