Calcutta High Court
Addvika Associates vs Gammon India Ltd on 11 June, 2018
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
GA No.2917 of 2017
With
CS No.45 of 2017
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
ADDVIKA ASSOCIATES
Versus
GAMMON INDIA LTD.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 11th June, 2018.
Appearance:
Mr. S.R. Kakrania, Adv.
Mr. Sanjeeb Seni, Adv.
Ms. Ritika Shraff, Adv.
Mr. Sayan Ganguly, Adv.
The Court: In view of payment of the remaining sum of Rs.8,26,236/- by the defendant to the plaintiff during the pendency of this application and the 2 plaintiff having accepted the said amount in full and final satisfaction of its claim as recorded in a memorandum of understanding signed by the parties on 3rd October, 2017 and produced before this Court the claim of the plaintiff in the suit stands satisfied. There shall be a decree for a sum of Rs.36,23,397/-. In view of the payment of the entire sum by the defendant to the plaintiff the claim of the plaintiff also stands satisfied and it shall be recorded that the decree also stands satisfied.
A copy of the memorandum of understanding dated 3rd October, 2017 is kept with the record.
By consent of the parties the suit is treated on the day's list along with this application and disposed of by this order.
The application being GA No.2917 of 2017 stands disposed of and the suit is decreed, accordingly.
(SOUMEN SEN, J.) sp/