Calcutta High Court
M/S. Forum Projects Pvt. Ltd vs M/S. Deoghar Properties & Finance Pvt. ... on 30 March, 2015
Author: I.P.Mukerji
Bench: I. P. Mukerji
CS No.312 of 2014
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
M/S. FORUM PROJECTS PVT. LTD.
Versus
M/S. DEOGHAR PROPERTIES & FINANCE PVT. LTD. & ANR.
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI
Date : 30th March, 2015.
Appearance:
Mr. S.Sarawagi, Advocate Mr. S.Nigam, Advocate The Court: The parties (plaintiff and the defendant No.1) have settled their dispute. They have executed a Terms of Settlement signed by them and their Advocates-on-record. The name of the defendant No.2 has been deleted.
Let the Terms be taken on record.
Decree in accordance with the Terms of Settlement. The department is directed to draw up the decree as expeditiously as possible.
Certified photocopy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(I.P.MUKERJI, J.) G/