Calcutta High Court
The Oriental Company Limited vs Mohan Meakin Breweries Ltd on 20 August, 2015
Author: Arindam Sinha
Bench: Arindam Sinha
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
CS 437 OF 1987
THE ORIENTAL COMPANY LIMITED
Versus
MOHAN MEAKIN BREWERIES LTD
BEFORE:
The Hon'ble JUSTICE ARINDAM SINHA
Date : 20th August, 2015.
Mr.A.Mukherjee, Advocate ....for plaintiff Mr.K.N.Hossain, Advocate ...for defendant The Court :-Mr.Mukherjee, learned Advocate appears on behalf of the plaintiff and submits that the suit has already been settled and prays for a decree be made as per the Terms of Settlement filed in Court. Mr. Hossain, learned Advocate on behalf of the defendant has also submitted in the same line.
The Terms of Settlement filed in Court has been signed by the parties and their respective learned Advocates.
Accordingly, there will be a decree in terms of 'Terms of Settlement'. The 'Terms of Settlement' be kept on record.
(ARINDAM SINHA, J.) GH.