Calcutta High Court
Madhukar Pranjivan Jaitha & Ors vs Jagmohan Narottam & Ors on 19 November, 2010
Author: Maharaj Sinha
Bench: Maharaj Sinha
Order Sheet
Partition & Administration
Suit No. 1910 of 1964
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
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MADHUKAR PRANJIVAN JAITHA & ORS.
Versus JAGMOHAN NAROTTAM & ORS.
BEFORE:
The Hon'ble JUSTICE MAHARAJ SINHA Date: 19 November 2010.
Appearance:
Mr. Bidyut Dutt, Advocate Mr. Purnasish Ray, Advocate Mr. Dutt, learned advocate for the plaintiffs places the Terms of Settlement signed by the plaintiffs and the 16th defendant and their respective learned advocates on the basis of which the partition and administration suit No. 1910 of 1964 has been settled. Let the Terms be kept on record duly countersigned.
It is stated by both Mr. Dutt and Mr. Purnasish Ray, learned advocate for the 16th defendant, that all other defendants have transferred their shares in favour of the plaintiffs earlier.
Thus there will be a decree in terms of the Terms of Settlement.
Let the decree be drawn up expeditiously. For the sake of convenience, a xeroxed signed copy of this order be supplied to the parties upon the usual undertakings.
(MAHARAJ SINHA, J.) S. Kumar A.R.(C.R.)