Calcutta High Court
Khadim India Limited vs Paragon Polymer Products Pvt. Ltd. & Ors on 9 January, 2019
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
GA No.3214 of 2018
With
CS No.237 of 2018
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
KHADIM INDIA LIMITED
Versus
PARAGON POLYMER PRODUCTS PVT. LTD. & ORS.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 9th January, 2019.
Appearance:
Mr. Debnath Ghosh, Adv.
Mr. Prithwiraj Sinha, Adv.
Mr. Arindam Chandra, Adv.
Mr. Atish Ghosh, Adv.
Mr. Souvik Ghosh, Adv.
...for the petitioner
Mr. Arunabha Deb, Adv.
...for the respondent nos.1 and 3
Mr. Shuvasis Sengupta, Adv.
Mr. Arun Singh, Adv.
Mr. Balarko Sen, Adv.
...for the respondent no.2 The Court : Mr. Deb, learned counsel representing the respondent nos.1 and 3 submits, on instruction, that the respondents are willing to settle the dispute. The learned counsel for the plaintiff has also received an instruction to settle the matter. On such consideration, the matter stands adjourned for ten days.
The matter shall appear under the heading 'For Settlement' ten days hence. The interim order passed earlier shall continue till the disposal of the application. 2 The learned Advocates-on-Record of the respective parties have given undertakings that they shall file their vakalatnama in the department within a week from date. Such undertakings are recorded.
(SOUMEN SEN, J.) B.Pal