Shubh Karan Bajaj vs Chittavalsah Jute Mills Limited
2022 Latest Caselaw 1766 Cal/2

OD - 9

                          ORDER SHEET
                          IA GA 1 of 2022
                            EC/88/2022
                 IN THE HIGH COURT AT CALCUTTA
               ORDINARY ORIGINAL CIVIL JURISDICTION
                          ORIGINAL SIDE

                        SHUBH KARAN BAJAJ
                                VS
                  CHITTAVALSAH JUTE MILLS LIMITED


BEFORE:
The Hon'ble JUSTICE MD. NIZAMUDDIN

Date : 23rd June, 2022.

Appearance:

Mr. Purnasish Gupta, Adv.

Mr. Jayanta Mukherjee, Adv.

...For the decree-holderf

Mr. V.V.V. Sastry, Adv.

...For the judgment-debtor

The Court : Both the parties are present.

Learned advocate representing the judgment-debtor submits that

his client is willing to settle the matter out of Court and as a goodwill

gesture he has already paid Rs. 5 lakh of the decretal amount and for the

balance amount of the decree, talks of settlement between the parties are

in progress and considering this aspect, this matter is adjourned for

three weeks.

(MD. NIZAMUDDIN, J.) TR/