Jra Global Pte Ltd vs Vxl Digital Pvt Ltd
2023 Latest Caselaw 1303 Cal/2

OD-33 & 34


                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE

                                 EC/204/2017

                            JRA GLOBAL PTE LTD.
                                     VS
                            VXL DIGITAL PVT LTD.


                                 EC/205/2017

                            JRA GLOBAL PTE LTD.
                                     VS
                        VXL DIGITAL PRIVATE LIMITED


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 8th June, 2023 Appearance:-

Mr. R.K. Jain, Adv.

Ms. S. Chatterjee, Adv.

...for the decree-holder

Mr. Indranil Nandi, Adv.

Mr. Sayak Konar, Adv.

...for the Judgment-debtor

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

pendency of this execution application, the parties have settled their disputes

and the entire agreed amount has been paid by cheque by one Indian Cable

Net Company Limited in favour of the director of the decree-holder.

In view of the submissions made on behalf of the parties, nothing

survives in this execution application.

In view of the aforesaid, EC/204/2017 and EC/205/2017 stands

disposed of.

Interim orders, if any, stand vacated.

(RAVI KRISHAN KAPUR, J.)

T.O.

A.R.(C.R.)