Srei Equipment Finance Limited vs Rachna Jaiswal And Anr
2025 Latest Caselaw 515 Cal/2

Calcutta High Court

Srei Equipment Finance Limited vs Rachna Jaiswal And Anr on 22 July, 2025

Author: Shampa Sarkar

Bench: Shampa Sarkar

        `ORDER                                                        OD - 2
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                             ORIGINAL SIDE

                              EC/212/2022
                           IA NO: GA/1/2023,
                               GA/2/2023
                    SREI EQUIPMENT FINANCE LIMITED
                                   VS
                       RACHNA JAISWAL AND ANR.



  BEFORE:
  THE HON'BLE JUSTICE SHAMPA SARKAR

Date :22nd July 2025.

Appearance:

Mr. Satarup Banerjee, Adv.

Mr. S. Haque, Adv.

Ms. Archana Chowdhury, Adv.

Ms. Priyanka Ghosh, Adv.

...for award-holder.

Ms. Shahina Haque, Adv.

Mr. Raushan Kr. Ray, Adv.

...for judgment-debtors.

The Court:- The Memorandum of Understanding entered into between

the parties indicates that EC/212/2022 can be disposed of as the award has

been settled in terms of the Memorandum of Understanding.

EC/212/2022 arises out of the award passed in respect of the loan

agreement No. HL0055878 dated 15.03.2012. It appears that the

Memorandum of Understanding has also been entered in respect of loan

agreements Nos.HL0047421 dated 05.08.2011, HL0055897 dated 15.03.2012

and 186962 dated 15.03.2020.

Both parties undertake to withdraw all pending proceedings arising out of

all the agreements.

All connected applications also stand disposed of.

(SHAMPA SARKAR, J.)

S. Kumar / R. D Barua