A J Tea House Private Limited vs Dhanoa Food & Hospitality Pvt Ltd
2024 Latest Caselaw 2009 Cal/2

Calcutta High Court

A J Tea House Private Limited vs Dhanoa Food & Hospitality Pvt Ltd on 22 May, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-3
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE

                               IA NO. GA/2/2024
                                       In
                                 EC/545/2018
                        A J TEA HOUSE PRIVATE LIMITED
                                       Vs
                      DHANOA FOOD & HOSPITALITY PVT LTD

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 22nd May, 2024 Appearance:

Ms. Sanket Sarawgi, Adv.

Ms. Iran Hasan, Adv.

...for the decree-holder.

Mr. Utpal Bose, Sr. Adv.

Mr. Joydeep Guha, Adv.

...for the judgment-debtor.

The Court: Without prejudice to the rights and contentions of the parties, a

demand draft of Rs.3 lakhs is handed over to the Advocates appearing on behalf of

the decree-holder.

It is submitted on behalf of both parties that there are talks of settlement by

and between the parties to resolve the disputes and differences.

In such circumstances, let this matter appear on 13 June, 2024 under the

heading 'For Settlement'.

(RAVI KRISHAN KAPUR, J.)

s.pal