Calcutta High Court
Calcast Ferrous Ltd vs Src Steels Pvt Ltd on 14 March, 2017
Author: Nishita Mhatre
Bench: Nishita Mhatre
ORDER SHEET
ACO 22 of 2017
With
APOT 40 of 2017
C.P.No.419 of 1992
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
CALCAST FERROUS LTD
Versus
SRC STEELS PVT LTD
BEFORE:
The Hon'ble ACTING CHIEF JUSTICE NISHITA MHATRE
The Hon'ble JUSTICE TAPABRATA CHAKRABORTY
Date : 14th March, 2017.
Appearance :
Mr.Sagar Bandyopadhyay,Advoate
Ms.Soma Kar Ghosh,Advocate
Mr.Tanmay Banerjee,Advocate
Mr.Niladri Banerjee,Advocate
Mr.Sagnik Basu,Advocate
Mr.Ratul Basu,Advocate
The Court : The parties to the disputes have settled the same. They
have handed over a Terms of Settlement dated 9th March, 2017 signed by Vikas
Agarwal on behalf of Calcast Ferrous Ltd, the appellant and Sudipta Ghosh,
2
the authorized signatory on behalf of Hanumanta Engineering Pvt.Ltd. which is
the new name of SRC Steels Pvt.Ltd., the respondent/petitioning creditor.
Let the Terms of Settlement filed in Court today be taken on record. The appeal is disposed of in terms of the said consent terms. The order dated 30th January, 2017 passed by the learned single Judge admitting the winding up petition is set aside.
We have been informed that no publication was made pursuant to that order and the parties have settled their disputes within the time mentioned for advertisements.
(NISHITA MHATRE, ACJ) (TAPABRATA CHAKRABORTY, J.) ssaha AR(CR)