Shanti Om Residency Pvt. Ltd vs Prime Developers And 2 Ors
2021 Latest Caselaw 6437 Bom

Chittewan                              1/2                              5. COMSS 1020-19.doc



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

                COMMERCIAL SUMMARY SUIT NO.1020 OF 2019
                                WITH
                 SUMMONS FOR JUDGMENT NO.48 OF 2019

Shanti Om Residency Pvt. Ltd.                 ...     Plaintiff
    Versus
Prime Developers And Others                   ...     Defendants


                                .....
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

Chittewan 2/2 5. COMSS 1020-19.doc

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.)