Sailen Seth vs Sahara India
2025 Latest Caselaw 1311 Cal/2

Calcutta High Court

Sailen Seth vs Sahara India on 27 February, 2025

                                            1




OD-6
                            IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                       ORIGINAL SIDE
                                       EC/61/2021
                                        SAILEN SETH
                                             VS
                                       SAHARA INDIA
BEFORE :
THE HON'BLE JUSTICE PARTHA SARATHI SEN

Date : 27th February, 2025.
                                                                     Appearance :
                                                          Mr. Sujit Banerjee, Adv.
                                                          Mr. Niloy Sengupta, Adv.
                                                          ..for the decree-holder.

                                                  Mr. Deepnath Roy Chowdhury, Adv.
                                                            ...for judgemnet-debtor.

       1.

At the time of hearing, learned Counsels appearing on

behalf of the parties have handed over a memorandum of

understanding cum settlement signed by the decree-holder and

the judgment debtor and their Advocates on record. An

authenticated copy of the said memorandum of understanding

cum settlement agreement duly signed by the learned

Advocates-on-record of the decree-holder and the judgement-

debtor is also filed.

2. It is submitted at the Bar that the disputes between

the decree-holder and the judgement-debtor have been settled

out of Court in terms of the agreement as filed today.

3. In view of such, EC/61/2021 is disposed towards full

satisfaction of the decree.

4. The authenticated photocopy of the agreement as filed

today be kept with the record.

5. The original of the same is returned to the learned

Advocate for the judgement-debtor.

6. Receiver as appointed in connection with the instant

execution case is hereby discharged.

7. Receiver is further directed to handover the

possession of the attached office space to the judgement-

debtor, preferably, within seven days from the date of

communication of the server copy of this order.

8. With the aforesaid observations, the instant execution

case is disposed of.

(PARTHA SARATHI SEN, J.)

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