Consultants Combine Private ... vs Pushpraj Bajaj
2023 Latest Caselaw 1481 Cal/2

OD-14
                          IN THE HIGH COURT AT CALCUTTA
                        ORDINARY ORIGINAL CIVIL JURISDICTION
                                   ORIGINAL SIDE



                                        EC/115/2020


                       CONSULTANTS COMBINE PRIVATE LIMITED
                                      VS
                                PUSHPRAJ BAJAJ


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 3rd July, 2023 Appearance:

Mr. Arik Banerjee, Adv.

Mr. Nilay Sengupta, Adv.

Mr. Sujit Banerjee, Adv.

...for decree holder.

Mr. Priyankar Saha, Adv.

Mr. Hemant Tiwari, Adv.

...for judgment debtor.

The Court:- It is submitted on behalf of both the parties that during the

pendency of this proceeding, the parties have settled their disputes.

A Terms of Settlement dated 12 June, 2023 filed on behalf of the parties

and the respective advocates on record is filed in Court. The judgment debtor

hands over a demand draft of Rs.50 lakhs to the decree-holder dated 14 June,

2023.

In view of the above, nothing survives in this application.

EC/115/2020 stands disposed of in view of the Terms of Settlement.

(RAVI KRISHAN KAPUR, J.)

SK.