Probir Rajkhowa vs Subha Lakhi Bonded Warehouse Pvt. ...
2021 Latest Caselaw 1362 Gua

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GAHC010289322019




                                THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                   Case No. : Crl.Rev.P./551/2019

              PROBIR RAJKHOWA
              S/O LATE SADANANDA RAJKHOWA, PROPRIETOR OF M/S AHA WINE, R/O
              NO. 1 MAKUM PATAHR, NEAR TIRUPATI PLYWOOD, P.S.-MARGHERITA,
              DIST-TINSUKIA, ASSAM

              VERSUS

              SUBHA LAKHI BONDED WAREHOUSE PVT. LTD.
              HAVING ITS OFFICE AT MAKUM ROAD, P.O., P.S. AND DIST - TINSUKIA,
              ASSAM, REPRESENTED BY ITS AUTHORIZED REPRESENTATIVE - SRI
              SURAJIT DAS, S/O LATE JOGENDRA MOHAN DAS, R/O NEW COLONY, P.O.,
              P.S. AND DIST - TINSUKIA, ASSAM


Advocate for the Petitioner : MR. S BORTHAKUR
Advocate for the Respondent : MR. B. DUTTA


                                              BEFORE
                   HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN

                                           :: O R D E R ::

07-04-2021

Heard Ms. P Borah, learned counsel for the petitioner and Mr. S Deka, learned counsel for the respondent.

It is submitted that the matter has been amicably settled between the parties and entire amount of Rs.8,00,000/- has been paid by the petitioner to the respondent in terms of the order of the Court. It is stated that Rs.2,00,000/- was paid at the time of preferring the appeal and the Page No.# 2/2

remaining Rs.6,00,000/- has been paid on 22.02.2021.

The money receipt has also been reproduced before the court which should be kept on record.

As the matter has been settled between the parties, the impugned judgment and order of the trial court as well as the appellate court is hereby set aside.

Accordingly, the matter stands disposed of.

JUDGE

Comparing Assistant