Calcutta High Court
Forum Projects Pvt. Ltd vs Alwaye Properties & Finance Ltd. & Ors on 30 March, 2015
Author: I. P. Mukerji
Bench: I. P. Mukerji
CS No. 137 of 2010 IN THE HIGH COURT AT CALCUTTA ORDINARY ORIGINAL CIVIL JURISDICTION Forum Projects Pvt. Ltd.
Versus Alwaye Properties & Finance Ltd. & Ors.
Before:
The Hon'ble Justice I. P. MUKERJI Date: 30th March 2015 Appearance:
Mr. Sanket Sarang, Advocate for the plaintiff Mr. S. K. Kundu, Advocate for defendant no.1 The Court: The parties (plaintiff and defendant no.1) have settled their dispute. They have executed a Terms of Settlement signed by them and their advocates-on-record. The name of the defendant no.2 has been deleted.
Let the Terms be taken on record. Decree in accordance with the Terms of Settlement. The department is directed to draw up the decree as expeditiously as possible.
Certified photocopy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(I. P. MUKERJI, J.) R. Bose AR(CR)