Calcutta High Court
The Calcutta Municipal Corp vs Larsen & Toubro Ltd on 19 April, 2011
Author: Maharaj Sinha
Bench: Maharaj Sinha
CS No. 259 of 1998
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
THE CALCUTTA MUNICIPAL CORP.
Versus
LARSEN & TOUBRO LTD.
BEFORE:
The Hon'ble JUSTICE MAHARAJ SINHA
Date : 19th April, 2011.
Mr.Gour Roy Chowdhury, Adv., for the plaintiff.
The Court : Mr.Gour Roy Chowdhury, learned Counsel appearing for the Calcutta Municipal Corporation, submits that the defendant, Larsen & Toubro Limited, has already settled its claim and on that basis received the amount claimed by them and, as such, the plaintiff is not willing to proceed with this suit any further. Thus, the suit is dismissed for non-prosecution. Interim order, if any, is vacated. There will be no order as to costs.
All parties concerned are to act on a signed xerox copy of this order on the usual undertakings.
(MAHARAJ SINHA, J.) sd/