Eden Realty Ventures Pvt. Ltd v. M A Construction Company Pvt

GA No. 2229 of 2007 GA No. 3389 of 2007 CS No. 117 of 2007 IN THE HIGH COURT AT CALCUTTA ORDINARY ORIGINAL CIVIL JURISDICTION ORIGINAL SIDE Eden Realty Ventures Pvt. Ltd.

Versus M. A. Construction Company Pvt. Ltd.

Before:

The Hon'ble Justice Sanjib Banerjee Date: 5th May 2011 Appearance:

Mr. Subrata Das, Advocate The suit was decreed by consent on September 18, 2008. The parties executed terms of settlement for modification of the consent decree.

Such modification was permitted by an order dated February 18, 2010.

Accordingly, all interlocutory applications in the suit including GA No. 2229 of 2007 and GA No. 3389 of 2007 and the suit itself should be treated as disposed of.

(Sanjib Banerjee, J.) R. Bose AR(C.R.)