Calcutta High Court
Hotel & Restaurant Association Of ... vs Federation Of Hotel & ... on 12 July, 2013
Author: Patherya
Bench: Patherya
ORDER SHEET
GA NO.1819 OF 2013
WITH
CS NO.147 OF 2013
GA NO.1293 OF 2013
GA NO.1326 OF 2013
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
HOTEL & RESTAURANT ASSOCIATION OF EASTERN INDIA & ANR.
Versus
FEDERATION OF HOTEL & RESTAURANTASSOCIATION OF INDIA & ORS.
.........
BEFORE:
The Hon'ble JUSTICE PATHERYA Date : 12th July, 2013.
Mr. D. Basak, Ms. S. Mukherjee, Mr. S. Dawn...for petitioners.
Mr. J.K. Mitra, senior advocate, Mr. A. Mitra, Mr. A. Banerjee, Mr. S. Mukherjee...for respondent nos.1 & 2. The Court : In view of the Terms of Settlement filed this day, CS No.147 of 2013 is decreed in terms thereof.
Let the Terms of Settlement be made part of the decree. In clause 5 of the Terms of Settlement it has been stated that GA No.1293 of 2013 is not pressed and is, accordingly, dismissed as withdrawn. In view therefore, in the first sentence of clause 5 of the Terms of Settlement the phrase "and the same is kept open" stands deleted. Therefore, the 'comma' after the word decided be read as 'full stop'.
Decree be drawn up expeditiously.
As the suit stands disposed of on terms filed, the question of service of the writ of summons does not arise.
Department and all parties concerned are to act on a signed photocopy of this order on the usual undertakings.
(PATHERYA, J.) pkd.
Asstt. Registrar [C.R.]