Nagreeka Exports Limited vs Pubali Bank Limited And Ors
2021 Latest Caselaw 1591 Cal/2

OD-15
                                 ORDER SHEET

                                 EC/282/2021

                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE

                        NAGREEKA EXPORTS LIMITED
                                  Versus
                       PUBALI BANK LIMITED AND ORS.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 13th December, 2021

(Via Video Conference) Appearance:

Mr. Debajyoti Dutta, Adv.

Mr. Sanjay Jhunjhunwala, Adv.

Mr. J. Sengupta, Adv.

Mr. S. Dhar, Adv.

Mr. I. Karfa, Adv.

The Court: Heard Counsel appearing on behalf of the decree-holder and

the judgment-debtor no.1.

It appears that a terms of settlement has been entered into between the

parties on November 29, 2021 that has been signed and executed by both the

parties.

Counsel on behalf of the decree-holder submits that payment is still to

be made and the same shall be made by the judgment-debtor no.1 within a

period of 15 days from date.

In light of the same, the judgment-debtor no.1 is directed to make the

payment within 15 days from date and inform the Court of the satisfaction of

the decree on the returnable date.

Matter is made returnable on January 3, 2022.

(SHEKHAR B. SARAF, J.)

R.Bhar