Calcutta High Court
Rockwell Automation India Pvt. Ltd vs Steel Authority Of India Ltd on 17 December, 2025
ORDER OCD-1
IN THE HIGH COURT AT CALCUTTA
COMMERCIAL DIVISION
ORIGINAL SIDE
AP/666/2022
ROCKWELL AUTOMATION INDIA PVT. LTD.
VS
STEEL AUTHORITY OF INDIA LTD.
BEFORE:
The Hon'ble JUSTICE GAURANG KANTH
Date: 17th December, 2025.
Appearance:-
Mr. Debargha Basu, Advocate
... for the petitioner.
Mr. Arijit Basu, Advocate
... for the respondent.
The Court:- Learned counsel for the petitioner states that the present matter has been amicably settled between the parties in terms of the settlement agreement dated 29th September 2025. In terms of Clause (ii)(c) of the settlement agreement, the petitioner is filing the present application for withdrawal. Since the matter stands settled between the parties, he does not wish to press the present petition.
The present petition is dismissed as withdrawn. Interim orders, if any, stand vacated.
A copy of the settlement agreement is taken on record.
(GAURANG KANTH, J.) S. Kumar