Admirecon Infrastructure Pvt. ... vs Chandivali Narayan Plaza ...
2021 Latest Caselaw 17002 Bom

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


                               INTERIM APPLICATION (L) NO.6867 OF 2021
                                                    IN
                             EXECUTION APPLICATION (L) NO.6865 OF 2021


          Admirecon Infrastructure Pvt.Ltd.                 .. Applicant
                      v/s.
          Chandivali Narayan Plaza Premises
          Co-op. Society Ltd.                               .. Respondent


          Mr. Sarosh Mohammed a/w Rishabh Deshpande i/b. M/s. Praxis Legal
          for the applicant.

          Mr. Udaya S. Samudrala for the respondent.


                                                      CORAM : A. K. MENON, J.

DATED : 7TH DECEMBER, 2021.

P.C. :

1. The learned counsel for the parties state that they have arrived at

a settlement. They tender consent terms. It is signed by a

Directors of the judgment creditor and the Chairman, Secretary

and Treasurer of the judgment debtor-society. The consent terms

are supported by a Resolution dated 8 th November, 2021 of the

applicant. The extract of the resolution is annexed to the consent

terms and that extract is duly signed by two Directors. The Digitally signed by SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:

2021.12.08

12:02:06 +0530

20.ial-6867-21.doc wadhwa society has also passed a resolution on 3 rd September, 2021. None

of the signatories on behalf of the society are present today.

2. In view thereof, the execution of the consent terms by the

judgment creditor-applicant has been recorded today. The

Director on behalf of the applicant is therefore exempted from

further appearance. In order to enable the society to keep their

Chairman or Secretary present, S.O. to 13th December, 2021.

(A. K. MENON, J.)

20.ial-6867-21.doc wadhwa