Calcutta High Court
Jenson And Nicholson India Ltd vs Exterior Interiors (P) Ltd on 15 January, 2014
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
CS No.71 of 2001
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
JENSON AND NICHOLSON INDIA LTD.
Versus
EXTERIOR INTERIORS (P) LTD.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 15th January, 2014.
Appearance:
Mr. Bidyut Dutta, Adv.
. . .for the plaintiff.
The Court: Learned Counsel for the plaintiff submits that the parties have settled their dispute out of Court and, accordingly, the plaintiff does not wish to proceed with the suit. In view of such submission the suit is dismissed for non-prosecution. The department concerned is directed to record the factum of the dismissal of the suit and make appropriate endorsement in the suit register.
Department and all parties concerned are to act on a signed photocopy of this order on the usual undertakings.
(SOUMEN SEN, J.) sp/