Calcutta High Court
Bmw Industries Ltd vs Bank Of India & Anr on 17 February, 2009
Author: Patherya
Bench: Patherya
CS No. 241 of 2008
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
BMW INDUSTRIES LTD. Plaintiff/Petitioner/Applicant
Versus
BANK OF INDIA & ANR. Defendant/Respondent
MR.S.K.KUNDU,ADVOCATE APPEARS FOR PLAINTIFF MS.A.CHAUDHURI,ADVOCATE APPEARS FOR DEFENDANT NO.2 BEFORE:
The Hon'ble JUSTICE PATHERYA Date : 17th February, 2009.
The Court : The plaintiff is not desirous of proceeding with the suit against the defendant no.1 in view of the settlement reached between the plaintiff and the defendant no.2. Accordingly, the terms of settlement signed by the parties and their respective advocates be kept on record and on the basis of such terms filed decree is passed in C.S.No.241 of 2008. The said suit against the defendant no.1 is dismissed.
The decree be drawn up expeditiously and the terms of settlement be made a part of the decree.
Department and all parties concerned are to act on a xerox signed copy of this order on the usual undertakings.
( PATHERYA, J.) S.Bhattacharyya Assistant Registrar(C.R.)