S.H. Kapadia and B. Sudershan Reddy, JJ. - (1.) Leave granted.
(2.) The question which falls for determination in the Civil Appeal is: Whether the Executing Court is competent to set aside, vary or modify the terms or contents of the consent decree passed on 26th April, 2002 in C.S. No. 406/2000 by the High Court of Calcutta
(3.) Briefly, it may be stated that six suits were filed in which the matter came to be settled vide consent decree dated 26th April, 2002. By the said consent decree, disputes between the parties herein, namely, Birla Group and Bagla Group, which disputes were subject matter of six suits and one winding-up petition, came to be settled. The consent decree was a composite decree for Rs. 4,06,93,252/-. A further decree for a sum of Rs. 13, 14,042/- was also passed on the basis of a claim made in the winding-up petition. The details of the suits and the details of the execution applications (six in number) are mentioned at page 182 of the paper book.;