Pradeep Mody vs Ahuja Properties And Developers ...
2021 Latest Caselaw 2885 Bom

                                                                              2-comss-26-2020.doc




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

                                 COMMERCIAL SUMMARY SUIT NO.26 OF 2020
                                                WITH
                                  SUMMONS FOR JUDGMENT NO.19 OF 2020

                   Pradeep Mody                                       ...Plaintiff
                             vs.
                   Ahuja Properties and Developers and Others         ...Defendants

                   Mr. Girish Kedia, for the Plaintiff
V. S.              Ms. Shraddha Birwadkar i/b. Madhukar Mulay,                  for      the
Parekar            Defendants.
                   Mr. Pradeep Mody, the Plaintiff is present.
Digitally signed
                   Mr. Ashok Gacheria, C.A. for the Defendants present.
by V. S. Parekar
Date:
2021.02.15                                 CORAM : N. J. JAMADAR, J.

11:02:26 +0530 DATE : FEBRUARY 12, 2021

P.C.:

. The learned counsel for the parties submits that the parties

have amicably resolved the dispute and arrived at the terms of

settlement. The counsels for the parties have tendered the consent

terms.

2. Mr. Pradeep Mody, the Plaintiff and Mr. Ashok Gacheria, the

constituted attorney of Defendant Nos. 1 to 4 and the Director of

Defendant No. 5 are present. They admit the contents of the

consent terms and their signatures thereon. The consent terms

are also signed by the learned advocates for the parties. The

consent terms are thus taken on record and marked (Exhibit X).

Vishal Parekar, P.A. ...1 2-comss-26-2020.doc

The resolution authorizing Mr. Ashok Gacheria, to execute the

consent terms, passed by Defendant No. 5, is tendered and taken

on record.

3. In view of the settlement arrived at between the parties, suit

stands decreed in accordance with the consent terms (Exhibit X).

4. The undertakings in the consent terms (Exhibit X) are

accepted as undertakings to the Court.

5. Court fee refund, if any, be made as per rules.

6. Decree shall follow in accordance with the consent terms

(Exhibit X).

7. Summons for Judgment No. 19 of 2020 stands disposed of .

                                          (N. J. JAMADAR, J.)




Vishal Parekar, P.A.                                                       ...2