Subhash Maniyar vs Dheeraj Maniyar & Ors
2025 Latest Caselaw 3101 Cal/2

Calcutta High Court

Subhash Maniyar vs Dheeraj Maniyar & Ors on 19 November, 2025

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

OD-3
                                ORDER SHEET

                           CS 76 of 2025
                 IN THE HIGH COURT AT CALCUTTA
               ORDINARY ORIGINAL CIVIL JURISDICTION
                          ORIGINAL SIDE

                        SUBHASH MANIYAR
                               VS.
                      DHEERAJ MANIYAR & ORS.


BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 19th November, 2025.

Appearance:

Mr. Varun Kedia, Adv.

Mr. Altamash Alim, Adv.

Mr. Avee Jaiswal, Adv.

For plaintiff

Ms. Khushi Gupta, Adv.

. . . for defendants.

The Court:- The matter has been placed in the list at the

instance of the department. By a judgment and order dated 29th August,

2025 the above suit was decreed on the basis of a Terms of Settlement

entered into by and between the plaintiff and the defendants. The Terms

of Settlement was directed to be treated as part of the decree. The Terms

of Settlement appears to contain voluminous annexures. However, such

annexures are typed copies and all pages contained therein are legible. It

will be convenient to draw up the decree if the certified copy of annexures

"C" and "D" of the original Terms of Settlement is made part of the decree

instead of writing them out.

In the aforesaid facts and circumstances, the certified copy of

the Annexures 'C' and 'D' to the Terms of Settlement is made part of the

decree by annexing the same without writing it down. The judgment and

decree already passed on 29th August, 2025 will be drawn in the manner

as stated hereinafter. The plaintiff has filed the certified copy of

Annexures 'C' and 'D' of the Terms of Settlement dated 29th August, 2025.

Let the decree be drawn up by making the certified copy of Annexures 'C'

and 'D' of the Terms of Settlement dated 29th August, 2025 as part of the

decree without actually writing down the contents thereof in the decree.

The department is accordingly directed to draw up the decree as

expeditiously as possible.

(ARINDAM MUKHERJEE, J.)

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