Micky Metals Ltd vs Mithu Halder
2022 Latest Caselaw 617 Cal/2

ODC-15
                                    AP/447/2021
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               (Via Video Conference)


                               MICKY METALS LTD
                                      VS
                                MITHU HALDER

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR
  Date : 22nd February, 2022.
                                                                           Appearance:-

                                                                 Ms. Debjani Ghosh, Adv.
                                                            Mr. Bhaskar Mukherjee, Adv.
                                                                   Mr. Debraj Sahu, Adv.
                                                                 Ms. Nafisa Yasmin, Adv.

                                                                Mr. Amritam Mandal, Adv.
                                                                         Mr. A.Dutta, Adv.


      The Court:- It is submitted by the respondent that they are willing to settle

the entire dues of the petitioner. The judgment-debtor produces in Court today a

post dated cheque for the entire principal amount of Rs.4,69,970/-.

It is submitted on behalf of the decree-holder that a further amount on

account of interest @ 6% be paid by the judgment-debtor. It is submitted by the

judgment debtor that he is ready to pay 6%. However, he disputes payment of

any costs.

In view of the aforesaid, let this matter appear on 14 March 2022.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh