Calcutta High Court
Eden Realty Ventures Private Limited vs M.A. Construction & Trading Company ... on 18 February, 2010
Author: Patherya
Bench: Patherya
GA No. 759 of 2009
CS No. 117 of 2007
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
EDEN REALTY VENTURES PRIVATE LIMITED
Versus
M.A. CONSTRUCTION & TRADING COMPANY LIMITED & Anr.
BEFORE:
The Hon'ble JUSTICE PATHERYA
Date : 18th February, 2010.
Appearance:
Mr. S.S.Bose, Adv.
For the plaintiff Mr. Amit Kumar Pan, Adv.
For the defendant no.1 Mr. S. Ghosh, Adv.
For the defendant no.2.
The Court :- By Terms of Settlement filed this day, the consent decree dated 18th September, 2008 is modified.
In view of the decree being modified, CS No. 117 of 2007 is disposed of in terms thereof.
Let the decree be drawn up expeditiously.
In view of the decree passed by this day, the application has become infructuous and the same is dismissed as infructuous.2
Department and all parties are to act on a photostat signed copy of this order on the usual undertakings.
(PATHERYA, J.) snn.
A.R.(CR).