Calcutta High Court
Itc Limited vs Green India Rice Millers And on 11 June, 2018
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
GA No.1091 of 2017
With
CS No.58 of 2017
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
ITC LIMITED
Versus
GREEN INDIA RICE MILLERS AND
EXPORTERS PRIVATE LIMITED & ORS.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 11th June, 2018.
Appearance:
Mr. Dipendra Nath Chunder, Adv.
Mr. Varun Kedia, Adv.
Mr. Kumardeep Majumder, Adv.
The Court: By consent of the parties, the suit is taken up for hearing along with the interlocutory application.
During the pendency of the suit, the parties have settled their disputes by entering into a terms of settlement dated 29th January, 2018 duly signed by the parties and their respective attorneys. The terms of settlement dated 29th January, 2018 filed in Court.
In view of such settlement arrived at between the parties decree is passed on the basis of such terms of settlement. The suit is decreed of on the basis of the terms filed in Court today.2
Since the parties have entered into a lawful agreement and agreed to settle their disputes by entering into a compromise duly reduced in writing and in conformity with Order 23 Rule 3 of the Code of Civil Procedure the terms of settlement filed in Court is accepted and taken on record.
CS No.58 of 2017 is decreed.
The department shall draw up the decree as expeditiously as possible. In view of the aforesaid order no separate order is passed in GA No.1091 of 2017 and the said application is disposed of also in terms of this order.
(SOUMEN SEN, J.) sp/