Mehul Shah vs Paras Porwal
2021 Latest Caselaw 6435 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   ORDINARY ORIGINAL CIVIL JURISDICTION

                 COMMERCIAL SUMMARY SUIT NO.954 OF 2019
                                WITH
                  SUMMONS FOR JUDGMENT NO.39 OF 2019


Mehul Shah                                    ...     Plaintiff
    Versus
Paras Porwal                                  ...     Defendant


                                .....
Ms. Aanchal Singhania a/w Mr. Amey Mirajkar and Mr. Ayush
Chaddha i/b AZB & Partners for the Plaintiff.

Mr. Kiran Jain i/b Kiran Jain & Co. for the Defendant.
                                 .....

                                       CORAM : S.C. GUPTE, J.

                                       DATE       : 9 APRIL 2021


P.C. :


.           Learned Counsel for the parties tender Consent Terms duly
signed by the parties as well as their respective advocates.                         The

consent terms contain a compromise between the parties in respect of the subject matter of the present suit. Learned Counsel request that the consent terms be taken on record and the Plaintiff may be permitted to withdraw the suit in terms of the consent terms. The consent terms are taken on record, marked 'X' for identification. The

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statements/undertakings contained therein are accepted. The Plaintiff is permitted to withdraw the suit as provided in the consent terms. No order as to costs. Refund of court fees in accordance with the applicable rules.

2 In view of the disposal of the suit, the Summons for Judgement does not survive and is disposed of.

(S.C. GUPTE, J.)