Calcutta High Court
Bmw Industries Limited vs Bank Of India & Anr on 15 February, 2010
Author: Patherya
Bench: Patherya
GA No. 408 of 2010
CS No. 241 of 2008
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
BMW INDUSTRIES LIMITED
Versus
BANK OF INDIA & ANR.
For Petitioner : Mr. Jishnu Chowdhury with Ms.Poonam Keswani
For Respondent No.2: Mr. B. Sharma
BEFORE:
The Hon'ble JUSTICE PATHERYA Date : 15th February, 2010.
The Court : As the Terms of Settlement on the basis of which the suit was decreed postulates in Clause 11 that the Special Officer is to execute Deeds within 12 months from the date of filing of the Terms of Settlement and such terms having been filed on 17th February, 2009 the time will expire on 17th February, 2010. As Counsel for the respondent no.2 seeks time to take instruction in the matter, matter to appear in the list as a "New Motion" on 22nd February, 2010.
In the meantime time to execute the Deeds of Assignment is extended by ten days from date.
All parties concerned to act on a photostat signed copy of this order on the usual undertakings.
( PATHERYA, J.)