Calcutta High Court
Khadim India Limited vs Paragon Polymer Products Pvt. Ltd. & Ors on 21 January, 2019
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
GA No.3214 of 2018
With
CS No.237 of 2018
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
KHADIM INDIA LIMITED
Versus
PARAGON POLYMER PRODUCTS PVT. LTD. & ORS.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 21st January, 2019.
Appearance:
Mr. Debnath Ghosh, Adv.
Mr. Arindam Chandra, Adv.
Mr. Atish Ghosh, Adv.
Mr. Souvik Ghosh, Adv.
...for the plaintiff Mr. Arunabha Deb, Adv.
Mr. Tanmoy Chakraborty, Adv.
Ms. Arti Bhattacharyya, Adv.
...for the defendant nos.1 and 3 Mr. Subhasish Sengupta, Adv.
Mr. Samarjit Ghosal, Adv.
...for the defendant no.2 The Court : By consent of the parties the suit is treated on the day's list and disposed of along with the interlocutory application.
During the pendency of this proceeding, the parties have arrived at a settlement and a terms of settlement reduced in writing and duly signed by the parties and their respective attorneys dated 19th January, 2019 is filed in Court today.
In view of the settlement arrived at between the parties, the suit is decreed on the basis of the terms of settlement. The application also stands disposed of. The 2 department is directed to draw up the decree in terms of the settlement dated 19th January, 2019.
All interim orders stand vacated.
Receiver stands discharged.
The department is directed to draw up the decree as expeditiously as possible. Leave is given to file vakalatnama on behalf of the defendant no.2 by Mr. Ashok Kumar Singh, Advocate and on behalf of the defendant nos.1 and 3 by Mr. Arunabha Deb, Advocate, in course of the day.
(SOUMEN SEN, J.) B.Pal