- (1.) This execution application has been filed to execute the decrees dated 30th March, 2004, 28th June, 2004 and 25th February, 2005.
(2.) The case of the applicant Abhijit Sen (Sen) is that on 30th March, 2004 by consent of parties all disputes between Sen and respondent No.1 Shibendu Basu (Basu) were settled. Several entities and individuals were added as parties to the said settlement. Subsequently by order dated 28th June, 2004 by consent of parties the order dated 30th March, 2004 was recalled and order passed. By order dated 28th June, 2004 certain individuals so also corporate bodies were added to the proceedings and settlement was recorded.
(3.) Under the said settlement payment was to be made which by further order dated 25th February, 2005, was modified. The total amount payable was Rs. 35 lakhs of which Rs. 15 lakhs would be paid by 12th May, 2004 and the balance sum of Rs. 20 lakhs would be paid in fifteen equal monthly instalments.;