Calcutta High Court
Srei Equipment Finance Ltd vs Virgo Softech Ltd & Anr on 24 September, 2014
Author: Biswanath Somadder
Bench: Biswanath Somadder
AP No.1539 of 2013
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SREI EQUIPMENT FINANCE LTD.
-Versus-
VIRGO SOFTECH LTD & ANR.
Appearance:
Mr. Debasish Kundu, Adv.
Mr. Satarup Banerjee, Adv.
...for the petitioner.
Mr. Promit Ray, Sr. Adv.
...for the respondent.
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER Date : 24th September, 2014.
The Court : It appears from the submission made by the learned advocate for the parties that an understanding has been arrived at, which will be apparent from the e-mail dated 23rd September, 2014, addressed to the petitioner by the respondent No.2.
In such circumstances, let this matter stand adjourned till 10th November, 2014.
It is made clear that till such time the cheque, bearing No.756709, issued by the respondent No.1, in favour of the petitioner, is cleared and the amount of Rs.3.73 crore is credited in the petitioner's account, the respondent shall not operate its account wherefrom the said cheque, bearing No.756709, was issued. 2
The order dated 12th June, 2014, passed in the instant matter, stands modified accordingly.
Urgent photostat certified copy of this order, if applied for, be given to the parties subject to compliance with all requisite formalities.
(BISWANATH SOMADDER, J.) A/s.