Calcutta High Court
Lagan Engineering Co. Ltd vs Precision Staves Pvt. Ltd on 10 December, 2015
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
OD-65
CP No. 762 of 2015
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
In the matter of :-
LAGAN ENGINEERING CO. LTD.
And
PRECISION STAVES PVT. LTD.
Appearance
Ms. N. Banerjee, Adv.
Ms. Suchismita Chatterjee, Adv.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : December 10, 2015.
The Court : The parties are agreed that a sum of Rs.12 lakh, all inclusive, will be paid by the company to the petitioner in full and final satisfaction of the petitioner's claim herein in six instalments.
Accordingly, CP No.762 of 2015 is admitted for the principal sum of Rs.11,27,120/- together with interest thereon at the rate of 8 per cent per annum from the respective dates of the invoices. If, however, the company pays off the agreed amount of Rs.12 lakh, inclusive of interest and costs, in six equal monthly instalments payable on January 4, 2016 and by the fourth day of the five succeeding months, the petition will remain permanently stayed.
In default of payment of any instalment, the petition be advertised once in "The Statesman" and once in "Bartaman". The advertisements should indicate that the matter will appear before Court on the first available working day after the expiry of four weeks from the date of the publications being made. Publication in the Official Gazette will stand dispensed with.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties subject to compliance of all requisite formalities.
(SANJIB BANERJEE, J.) sg.