Calcutta High Court
Hindustan Lever Ltd vs Smt. Reeta Nag on 25 June, 2010
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
CS No. 10 of 2002
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
HINDUSTAN LEVER LTD.
Versus
SMT. REETA NAG
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 25th June, 2010.
Appearance:
Mr. A. Moitra, Adv.
The Court : The plaintiff does not wish to proceed with the suit and says that the disputes have been resolved.
CS No.10 of 2010 is dismissed as not pressed. Interim orders, if any, stand vacated. The Receiver stands discharged without being required to file any accounts since he did not deal with any funds.
Urgent certified photocopies of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(SANJIB BANERJEE, J.) bp.
A.R(C.R)