Universal Music India Pvt Ltd vs Samir Narain Bhojwani
2021 Latest Caselaw 8794 Bom

                                                05.07.2021 COMSS 9 of 2021.docx



     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
        ORDINARY ORIGINAL CIVIL JURISDICTION
          COMMERCIAL SUMMARY SUIT NO. 9 OF 2021
                                   WITH
            SUMMONS FOR JUDGMENT NO. 17 OF 2021
                                      IN
           COMMERCIAL SUMMARY SUIT NO. 9 OF 2021


 Universal Music India Pvt. Ltd.                       ...Plaintiff
          Versus
 Samir Narain Bhojwani                                 ...Defendant
                                   ----------
 Mr. Shanay Shah aw/ Mr. Azar Bilawala & Ms. Percy Parekh i/b.
 M/s. Bilawala & co. for the plaintiff.

 Mr. D.A. Deokar a/w. Pinakin Modi i/b. P.K. Shroff & co. -
 Advocate for the Defendant.
                             ----------
                           CORAM : DAMA SESHADRI NAIDU, J.

DATE : 05th JULY 2021.

P.C. :

The plaintiff, a private limited company, filed this Commercial Summary Suit to recover Rs.2,55,90,334/- from the defendant, an individual. The amount relates to a leave and license agreement. We need not go into the details of the dispute because now the parties have amicably settled the issue. As a result, they

05.07.2021 COMSS 9 of 2021.docx

have also filed the 'Terms of Consent'.

2. Heard Shri Shanay Shah, the learned counsel for the plaintiff, and Shri Deokar, the learned counsel for the defendants. The parties too are seen on screen.

3. I dispose of this commercial summary suit in accordance with the Consent Terms. And the Consent Terms must be read as part of this disposition as if rendered by the Court.

4. As a result, the Summons for Judgment stands disposed of.

The refund of Court fee as per the rules.

(DAMA SESHADRI NAIDU, J) Lata Panjwani, P.S.