Hindustan Unilever Limited vs Samir N Bhojwani
2021 Latest Caselaw 6087 Bom

sg                                                            3. comss1430-19.doc

                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                             ORDINARY ORIGINAL CIVIL JURISDICTION

                     COMMERCIAL SUMMARY SUIT NO.1430 OF 2019
                                   WITH
                     SUMMONS FOR JUDGMENT NO.13 OF 2020
                                    IN
                     COMMERCIAL SUMMARY SUIT NO.1430 OF 2019

Hindustan Unilever Limited                            ...Plaintiff
           vs.
Samir N. Bhojwani                                     ...Defendant
                                         .....

Ms. Anuja Jhunjhunwala, i/b. M. Mulla Associates, for the Plaintiff.

Mr. D.V. Deokar, a/w. Ms. Jasmine Upadhye and Mr. D. Parikh, i/b. Parimal
K. Shroff & Co., for the Defendant.
                                    ....

                                      CORAM : S.C. GUPTE, J.

DATED : 5 APRIL 2021 P.C. :

. Learned Counsel for the parties tender consent terms duly signed by the parties by themselves/their authorised signatories and also by their respective Advocates. Learned Counsel pray that these consent terms be kept on record and the suit disposed of accordingly. Consent terms are taken on record, marked "X" for identification. The statements/undertakings contained therein are accepted. The suit and summons for judgment are disposed of in terms of the consent terms. No order as to costs. Refund of court fees in accordance with the applicable Rules.

( S.C. GUPTE, J. )

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