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Abp Private Limited vs Mrs. Jyoti Jain And Anr
2022 Latest Caselaw 2398 Cal/2

Citation : 2022 Latest Caselaw 2398 Cal/2
Judgement Date : 9 September, 2022

Calcutta High Court
Abp Private Limited vs Mrs. Jyoti Jain And Anr on 9 September, 2022

OD 8

EC 336 of 2019 IN THE HIGH COURT AT CALCUTTA ORDINARY ORIGINAL CIVIL JURISDICTION ORIGINAL SIDE

ABP PRIVATE LIMITED VERSUS MRS. JYOTI JAIN AND ANR.

BEFORE:

The Hon'ble Justice AJOY KUMAR MUKHERJEE Date : 9th September, 2022.

APPEARANCE:

Mr. Amitabha Ghosh,Adv.

Mr. Soumitra Datta,Adv.

...for the decree-holder.

Mr. Diptendu Acharjee,Adv. Mr. Sayan Banerjee,Adv.

...for the judgment-debtor.

The Court:- Learned Counsel appearing on behalf of the judgment-debtor

submits that a talk of compromise is going on between the parties and in order

to give effect to the terms of settlement, some more time is required. However,

learned Counsel appearing on behalf of the decree-holder submits that he does

not have any such instruction.

Be that as it may, let the matter appear under the same heading on 25th

November, 2022.

Parties will be at liberty to pray for preponing the date, if any amicable

settlement is arrived at in the meantime.

(AJOY KUMAR MUKHERJEE, J.) s.chandra

 
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