Calcutta High Court
Skipper Limited vs Bank Of Baroda & Ors on 30 April, 2018
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
GA 138 of 2016
WITH
CS 12 of 2016
GA 918 of 2016
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Jurisdiction
ORIGINAL SIDE
SKIPPER LIMITED
Versus
BANK OF BARODA & ORS.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 30th April, 2018.
Appearance:
Mr. Sarathi Dasgupta, Advocate Mr. Md. Shehabuddih, Advocate Mr. Sourish Banerjee, Advocate ......for the defendants.
The Court : This matter was adjourned from time to time in order to enable the parties to arrive at a settlement. It appears that good sense prevailed and the parties have agreed to settle their dispute by entering into a lawful agreement.
The principal dispute is between the plaintiff and the defendant No.4. The plaintiff and the defendant No. 4 have entered into a terms of settlement dated 30th April, 2018 by which they have agreed to settle their disputes. 2
In view of the settlement as recorded in the terms of the settlement dated 30th April, 2018, the suit is decreed in terms of the terms of settlement duly signed by the plaintiff and the defendant No. 4 and their Attorneys.
The plaintiff has no other claim against any of the defendants. The suit stands dismissed against the defendant Nos. 1, 2, 3 and 5.
The department is directed to draw up the decree as expeditiously as possible in terms of the terms of settlement dated 30th April, 2018.
The original terms of settlement is taken on record.
(SOUMEN SEN, J.) S.B.Ghosh