EIC HOLDINGS LIMITED Vs. CALCUTTA DOCK LABOUR BOARD

JUDGEMENT

(1.) Leave granted.

(2.) 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.

(3.) 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.