M/S. Micky Metals Ltd vs Biswanath Hosiery Mills Ltd. And
2026 Latest Caselaw 2613 Cal/2

Calcutta High Court

M/S. Micky Metals Ltd vs Biswanath Hosiery Mills Ltd. And on 2 April, 2026

Author: Debangsu Basak

Bench: Debangsu Basak

OCD-4
                                 APD/10/2025
                             IA No.GA-COM/2/2025

                       IN THE HIGH COURT AT CALCUTTA
                          Commercial Appellate Division
                                ORIGINAL SIDE


                                       M/s. MICKY METALS LTD.
                                              -VERSUS-
                                       BISWANATH HOSIERY MILLS LTD. AND
                                       ANR.

BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
              -AND-
The Hon'ble JUSTICE MD. SHABBAR RASHIDI
Date: 2nd April, 2026

                                                                           Appearance:
                                                  Mr. Rudraman Bhattacharyya, Sr. Adv.
                                                                Mr. Akash Munshi, Adv.
                                                               Mr. Hareram Singh, Adv.
                                                                     ...for the appellant.

                                                             Mr. Debnath Ghosh, Sr. Adv.
                                                              Mr. Sarosij Dasgupta, Adv.
                                                                  Ms. Mini Agarwal, Adv.
                                                                    ...for the respondent.

The Court :- Learned counsel for both the parties submit that, the

parties settled their disputes.

Terms of settlement filed in Court be taken on record.

Terms of settlement is signed by the respective parties as also their

Advocate-on-records.

APD/10/2025 is disposed of on the basis of the terms of settlement.

IP-COM/9/2024 is treated on the day's list by consent of the parties

and is disposed of on the basis of the same terms of settlement.

All connected applications, both in APD/10/2025 and in IP-

COM/9/2024 are also disposed of.

Department will draw up and complete the decree passed on the

basis of the terms of settlement as expeditiously as possible.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.) A/s.