Rajesh Kumar Agarwal vs M/S. Vinayak Mica Export Company And Ors
2023 Latest Caselaw 3225 Cal/2

Calcutta High Court

Rajesh Kumar Agarwal vs M/S. Vinayak Mica Export Company And Ors on 28 November, 2023

                                                                             OD-5


                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                             ORIGINAL SIDE

                                 EC/156/2022

                        RAJESH KUMAR AGARWAL
                                  VS
              M/S. VINAYAK MICA EXPORT COMPANY AND ORS.


  BEFORE:
  The Hon'ble JUSTICE APURBA SINHA RAY

Date : 28TH NOVEMBER, 2023.

Mr. Varun Kothari, Adv.

Ms. Saolini Bose, Adv.

...for decree-holder

Ms. Joanna Sarkar, Adv.

...for judgment-debtor

THE COURT: Learned advocate for the decree-holder has submitted that

the parties have arrived at a settlement and as such, his client is not willing to

proceed with the instant proceedings.

Learned advocate for the judgement-debtor has also submitted that the

matter has been settled out of Court and as such, she has no objection if the

same is withdrawn.

Considered.

The instant execution proceedings is dismissed as withdrawn.

[APURBA SINHA RAY, J.]

sm