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Calcutta High Court

Bilaspur Spinning Mills Industries ... vs Uco Bank on 2 March, 2009

Author: Biswanath Somadder

Bench: Surinder Singh Nijjar, Biswanath Somadder

                               APO No. 407 of 2007
                               GA No. 2262 of 2008
                              WITH
                                WP No.749 OF 2006

                          IN THE HIGH COURT AT CALCUTTA

                          Civil Appellate Jurisdiction

                                  ORIGINAL SIDE




                    BILASPUR SPINNING MILLS INDUSTRIES LIMITED

                                     Versus

                                    UCO BANK


   For Appellant               : MS. PUJA DAS CHOWDHURY, MR. D. DEY.


   For Respondent               : MR. A. MITRA

BEFORE:

The Hon'ble CHIEF JUSTICE SURINDER SINGH NIJJAR The Hon'ble JUSTICE BISWANATH SOMADDER Date : 2nd March, 2009.

The Court :- Learned Counsel for the appellant states that although this appeal is now ready for hearing, the matter has been settled out of Court. Learned Counsel has placed on the record a 'No Dues Certificate' issued by the UCO Bank, Burrabazar Branch dated 30.12.2008 in which it is clearly certified that the account of the appellant was settled through compromise and payment has been received in terms of the approved compromise in full and final settlement.

In view of the above the appeal is disposed of in terms of the compromise between the parties.

The letter dated February 25,2009 of appellant and 'No Dues Certificate' issued by UCO Bank, Burrabazar Branch are kept on record.

Let urgent xerox certified copy of this order, be given to the parties, if applied for upon compliance of usual formalities.

(SURINDER SINGH NIJJAR, C. J.) (BISWANATH SOMADDER, J.) GH.