Calcutta High Court
Sheel Tankha & Anr vs G.E. Money Housing Finance Ltd on 4 October, 2016
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
OD-10
EC No.154 of 2014
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SHEEL TANKHA & ANR.
Versus
G.E. MONEY HOUSING FINANCE LTD.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 4th October, 2016.
Appearance:
Mr. P. Sinha, Adv.
Mr. R. L. Mitra, Adv.
The Court : Terms of settlement dated September 29, 2016 signed by the parties and countersigned by advocates representing them have been filed.
It is recorded that the title deeds have been made over by the finance company to the award-holder in court today upon a demand draft for Rs.20,000/- being made over to the finance company.
EC No.154 of 2014 is disposed of by recording satisfaction of the award on the basis of the terms of settlement and the money and title deeds exchanged in court today.
There will be no order as to costs.
Urgent certified website copies of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(SANJIB BANERJEE, J.) bp.