Mr. Shrenik Surana vs Smt. Sudha Kankaria
2023 Latest Caselaw 1252 Cal/2

OD - 1
                  IN THE HIGH COURT AT CALCUTTA
                Ordinary Original Civil Jurisdiction
                            ORIGINAL SIDE

                                      EC/167/2021

                                      MR. SHRENIK SURANA
                                          VS
                                      SMT. SUDHA KANKARIA

BEFORE :
THE HON'BLE JUSTICE AJOY KUMAR MUKHERJEE
Date : 19th May, 2023
                                                                     Appearance :
                                                      Mr.Jai Kumar Surana, Adv.
                                                          Mrs. Uma Bagree, Adv.
                                                       Ms.Tamoghna Saha, Adv.
                                               ...for the petitiioner/decree holder.

                                                        Mr. Subrata Goswami, Adv.
                                            ..for the respondent/judgment-debtor.

The Court : Terms of Settlement filed by both the

parties are taken on record. It is submitted that the parties

have amicably settled their disputes and an order may be passed

recording that the decree has been executed on full

satisfaction.

Accordingly, EC 167 of 2021 is disposed of on full

satisfaction in terms of the settlement arrived at between the

parties. The order dated 30th September, 2022 stands vacated.

Receiver appointed by order dated 25th November, 2022 is

accordingly discharged.

(AJOY KUMAR MUKHERJEE, J.)

S.Das/