Calcutta High Court (Appellete Side)
Indian Oil Corporation Ltd vs The State Of West Bengal & Ors on 5 August, 2016
Author: Biswanath Somadder
Bench: Biswanath Somadder
1 05.8.2016
.
ap CAN 7848 of 2016
in
W. P. 6522 (W) of 2013
Indian Oil Corporation Ltd.
Vs.
The State of West Bengal & Ors.
Ms. Vineeta Mehria
Mr. Piyush Agrawal
... For the petitioner.
Mr. Chayan Gupta
Mr. Sandip Das Gupta
... For the WB HIDCO.
This application has been taken out jointly by the writ petitioner, Indian Oil Corporation Limited and the West Bengal Housing Infrastructure Development Corporation Limited.
It has been stated in the instant application - which is essentially a compromise petition - that the parties have settled the matter between themselves on the basis of the minutes of the meeting held on 28th April, 2016.
Considering the fact that a compromise has been arrived at amicably between the parties, this application is disposed of by an order in terms of prayer 'a', which effectively disposes of the writ petition, being W. P. 6522 (W) of 2013.
Urgent photostat certified copy of this order, if applied for, be given to the learned advocates for the parties.
(Biswanath Somadder, J.)