IN THE SUPREME COURT OF INDIA

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.

....2/-

- 2 -

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.