Calcutta High Court
Malvika Foundation And Ors vs Eiilm Foundation And Ors on 18 June, 2018
Author: Soumen Sen
Bench: Soumen Sen
ORDER
GA No. 649 of 2018
CS No. 251 of 2013
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
MALVIKA FOUNDATION AND ORS.
Versus
EIILM FOUNDATION AND ORS.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 18th June 2018.
Appearance:
Mr. Debjyoti Dutta, Advocate Ms. Vijaya Bhatia, Advocate ...for the plaintiffs.
Mr. Deepak Jain, Advocate ...for the applicants.
Although the parties are not disputing that they are trying to settle their dispute, but the applicants want to move this application for sale of some assets which, according to the applicants, have now become scrap and are required to be sold, which fact however is disputed by the plaintiffs. The plaintiffs, although were earlier given opportunity to independently assess the condition of the asses and to have the said articles and fixtures valued, did not do so in the meantime, presuming that in view of the talks of settlement, this application shall not be pressed.
The matter is adjourned for one week, in order to enable the plaintiffs to indicate their stand on the adjourned date with regard to the sale of the assets mentioned in paragraphs 10 and 11 of the petition.
(SOUMEN SEN, J.) S. Kumar