EIC Holdings Limited Vs. Calcutta Dock Labour Board [2010] INSC 245 (1 April 2010)
Judgment
CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.2942 OF 2010 (Arising out of S.L.P. (C) No.20545 of 2008) EIC Holdings Limited ...Appellant(s) Versus Calcutta Dock Labour Board ...Respondent(s)
O R D E R
Leave granted.
During the pendency of this matter, the parties have amicably settled the matter. Mr. P.P. Tripathi, learned Additional Solicitor General appearing for the Calcutta Dock Labour Board, on instructions, submit that the respondent Calcutta Dock Labour Board would vacate the premises on or before 30th April, 2012.
Learned counsel appearing on behalf of the appellant, on instructions, gives an undertaking that in view of the settlement the appellant would not claim any mesne profit.
However, the monthly agreed rent, as directed by the Division Bench, shall continued to be paid till 30th April, 2012.
Learned counsel for the appellant undertakes to file an affidavit to that effect.
This order is subject to the usual undertaking to be filed by the respondent within four weeks from today.
Learned counsel for the appellant has drawn our attention to page No.107 of the paper book. According to him in the 9th line the words `1D and 11' be read as `1G and 1(I)'. The necessary typographical error may be corrected.
The civil appeal is, accordingly, disposed of.
The parties to bear their own costs.
......................J. [DALVEER BHANDARI]
......................J. [K.S. RADHAKRISHNAN]
New Delhi,
April 01, 2010.
