Srei Equipment Finance Ltd vs Jagdish Singh And Anr
2022 Latest Caselaw 769 Cal/2

OD-17
                                    IA NO. GA/1/2022
                                      In EC/80/2019
                           IN THE HIGH COURT AT CALCUTTA
                            Ordinary Original Civil Jurisdiction
                                      ORIGINAL SIDE
                                  (Via Video Conference)


                             SREI EQUIPMENT FINANCE LTD.
                                         Vs
                               JAGDISH SINGH AND ANR.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 4th March, 2022.

Appearance:-

Mr. Swatarup Banerjee, Adv.

Mr. Abjijit Belel, Adv.

Ms. N. Kumari, Adv.

The Court: Parties are represented. It is submitted on behalf of the parties

that during the pendency of this application, the parties have amicably settled

their disputes.

The Advocate appearing on behalf of the judgment-debtors hands over a

Demand Draft aggregating to Rs.12 lakhs to the Advocate appearing on behalf of

the decree-holder.

In view of the aforesaid, EC/80/2019 stands disposed of.

The connected interlocutory application being GA/1/2022 also stands

disposed of.

(RAVI KRISHAN KAPUR, J.) D.Ghosh