ORDER SHEET

IN THE HIGH COURT AT CALCUTTA Ordinary Original Civil Jurisdiction ORIGINAL SIDE

CS 232 OF 2012

GA 2108 of 2012

GA 1857 of 2012

I.G.E. INDIA PVT. LIMITED

Versus

LARICA ESTATES LIMITED

BEFORE:

The Hon'ble JUSTICE I. P. MUKERJI Date : 16th August, 2012.

Mr.H.K.Mitra, Sr. Advocate

Mr. Siddherto Chatterjee, Advocate Ms. Suchismita Ghosh(Chatterjee) Advocate

..for plaintiff

Mr.S.Ghosh, Advocate

Mr. S.Mondal, Advocate

...for defendant

The Court :- The parties have settled their disputes in the suit. They put forward a "Terms of Settlement" signed by them and their Advocates-on- record.

Decree in accordance with the "Terms of Settlement". The two interim applications mentioned in the cause title are also accordingly disposed of. I only clarify that the above decree is against the defendant and what necessarily follows from it. In terms of clause (c) of the "Terms of Settlement" the Receiver will implement the decree and file a report in this Court by 28.9.2012, only. The department is to draw up the decree expeditiously. All parties including Receiver concerned are to act on a signed photocopy of this order on the usual undertakings. (I. P. MUKERJI, J.)

GH.