Calcutta High Court
Gunmala Sales Private Limited vs Navkar Promoters Private Limited on 12 March, 2019
Author: Soumen Sen
Bench: Soumen Sen, Ravi Krishan Kapur
APDT No.68 of 2015
GA No.3663 of 2015
CS No.67 of 2012
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
GUNMALA SALES PRIVATE LIMITED
-Versus-
NAVKAR PROMOTERS PRIVATE LIMITED
Appearance:
Ms. Labyanasree Sinha, Adv.
...for the appellant
Mr. Rajshree Dutta, Adv.
...for the respondent.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN The Hon'ble JUSTICE RAVI KRISHAN KAPUR Date : 12th March, 2019.
The Court : The learned Counsel appearing on behalf of the appellant has submitted that in view of the settlement arrived at in SLP No.1447 of 2016 between the parties, the appeal has lost its force and may be dismissed as withdrawn. A photostat copy of the judgment of the Hon'ble Supreme Court dated 22nd July, 2016 is produced before this Court. It appears that the parties have entered into a settlement which is recorded in the order. The copy of the said order dated 22nd July, 2016 is kept on record.
In view thereof, the appeal and the application are dismissed as withdrawn.
(SOUMEN SEN, J.) (RAVI KRISHAN KAPUR, J.) A/s.