Spx Flow Technology Singapore Pte Ltd vs Sanjay Jain
2025 Latest Caselaw 1033 Cal/2

Calcutta High Court

Spx Flow Technology Singapore Pte Ltd vs Sanjay Jain on 8 August, 2025

OCD-3
                              ORDER SHEET

                   IN THE HIGH COURT AT CALCUTTA
                        COMMERCIAL DIVISION
                            ORIGINAL SIDE

                             CS-COM/94/2024
                           [OLD NO CS/24/2018]

             SPX FLOW TECHNOLOGY SINGAPORE PTE LTD
                              VS
                          SANJAY JAIN

 BEFORE:
 The Hon'ble JUSTICE KRISHNA RAO
 Date : August 8, 2025


                                                                  Appearance :
                                                       Mr. R. V. Kundalia, Adv.
                                                              ...for the plaintiff

                                                 Mr. Sanjiv Kumar Trivedi, Adv.
                                                          Mr. Aritra Basu, Adv.
                                                             Mr. I. Hassan, Adv.
                                                      Mr. Sanket Sarawgi, Adv.
                                                             ...for the defendant



   1.

The matter is listed as "To Be Mentioned" on the prayer made by the

Counsel for the parties.

2. It is submitted that initially this Court has passed a decree upon

judgment. The plaintiff had preferred an execution proceeding for

execution of the decree passed by this Court being execution case

No. EC/324/2019. During the pendency of the said execution case,

parties have settled their disputes by entering into Terms of

Settlement dated 29th November, 2024 and accordingly, Learned

Court dealing with the execution proceeding has disposed of the

execution proceeding by an order dated 2nd December, 2024.

3. Counsel for the defendant submits that the defendant has filed the

counter claim but in view of the settlement arrived between the

parties, the defendant is also not interested to proceed with the

counter claim filed by the defendant.

4. Both learned Counsel appearing for the parties pray for disposal of

CS-COM/94/2024 (Old No. CS/24/2018).

5. In view of the submission made by the Counsel for the respective

parties as the parties have settled their disputes by entering into

Terms of Settlement dated 29th November, 2024 and the execution

case is also disposed of, accordingly, CS-COM/94/2024 (Old No.

CS/24/2018) along with counter claim is disposed of.

(KRISHNA RAO, J.)

Sbghosh