Ct. 8 vs Indian Centre For Advancement Of
2022 Latest Caselaw 8689 Cal

                                                FA 92 of 2014
Item-2.                                        CAN 3 of 2022
          23-12-2022
                                       (appearing in supplementary list)

  sg                                          Asit Kumar Mishra
            Ct. 8
                                                  Versus
                                     Indian Centre for Advancement of
                                  Research and Education (I CARE) & Ors.


                             Mr. Amitava Ghosh, Adv.
                             Mr. Tapas Kr. Dey, Adv.
                                                           ...for the appellants

                             Mr. Samrat Sen, Sr. Adv.
                             Mr. Sourav Kr. Mukherjee, Adv.
                             Mr. Somnath Roy, Adv.
                             Mr. S.M. Hassan, Adv.
                                                        ...for the respondents

An application for recording compromise, being CAN 3 of

2022 appearing in the supplementary list along with FA 92 of

2014 is taken up together for consideration and disposal.

During the pendency of the appeal, the parties have agreed

to settle their dispute. The agreed terms have been reduced in

writing. The parties have filed a joint petition for recording

compromise on the basis of the terms of settlement annexed to the

petition. The said application is in conformity with Order 23 Rule

3 of the Code of Civil Procedure.

Mr. Samrat Sen, learned Senior Counsel representing the

respondents, on instruction, has submitted that the post dated

cheques handed over to Mr. Tapas Kr. Dey, learned Advocate-on-

Record on behalf of the appellant in Court today will be honoured

on presentation. The terms of settlement is, thus, acted upon.

The impugned judgment is set aside.

In view thereof, the appeal is decreed on the basis of the

terms of settlement annexed to the application.

The department is directed to draw up the decree as

expeditiously as possible.

CAN 3 of 2022 and FA 92 of 2014 are, accordingly,

disposed of.

(Uday Kumar, J.)                                  (Soumen Sen, J.)