Tata Motors Finance Limited vs Rachna Jaiswal & Ors
2024 Latest Caselaw 1252 Cal/2

Calcutta High Court

Tata Motors Finance Limited vs Rachna Jaiswal & Ors on 3 April, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

O-9
                                 ORDER SHEET

                                  EC/586/2014

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

                       TATA MOTORS FINANCE LIMITED
                                   VS
                          RACHNA JAISWAL & ORS.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 3rd April, 2024.

Appearance:

Ms. Tapasika Bose, Adv.

...for the petitioner

Ms. Shahina Haque, Adv.

Mr. Raushan Kr. Ray, Adv.

...for the judgment-debtor

The Court: It is submitted by both the parties that during the pendency

of this application, the parties have settled their disputes.

A copy of the Settlement dated 28th March, 2024 be kept with the

records.

In view of the submissions made on behalf of the parties, EC/586/2014

stands disposed of in terms of the Settlement Agreement.

Interim orders, if any, shall stand vacated.

(RAVI KRISHAN KAPUR, J.)

kc/R.Bhar