Calcutta High Court
Magma Fincorp Ltd vs Roy Thomas And Anr on 12 June, 2013
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
AP No. 161 of 2013
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
MAGMA FINCORP LTD.
Versus
ROY THOMAS AND ANR.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 12th June, 2013.
Mr. K. K. Pandey, Adv. appears
The Court : The respondents are not represented despite previous
service.
The Receiver has made an inventory of the asset covered by the agreement and has filed a report.
The petitioner reports that an award has been passed in favour of the petitioner on February 27, 2013.
AP No.161 of 2013, 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 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.) kc.