Global Value Investments Pte Ltd vs Ashapura Minechem Ltd
2021 Latest Caselaw 9889 Bom

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


                                 EXECUTION APPLICATION (L) NO.956 OF 2017
                                                   WITH
                                    CHAMBER SUMMONS NO.1393 OF 2018
                                                   WITH
                                     CHAMBER SUMMONS NO.110 OF 2019
                                                   WITH
                                    CHAMBER SUMMONS NO.1348 OF 2018
                                                   WITH
                                     CHAMBER SUMMONS NO.612 OF 2017


              Global Value Investments PTE Ltd.                  .. Applicant
                         v/s.
              Ashapura Minechem Ltd. & Ors.                      .. Respondents



              Mr. Sahil Mahajan a/w Amit Surve, Gargi Burande i/b. Fortitude Law
              Associates for the applicant.

              Mr. D.N. Kher, Court Receiver.
              Mr. Rishabh Sheth a/w M.S.Bodhanwala, Sheroy Bodhanwala and
              Sakshi Sharma i/b. M.S. Bodhanwala for respondents/judgment debtor.



                                                      CORAM : A. K. MENON, J.

DATED : 28TH JULY, 2021. (THROUGH VIDEO CONFERENCE) P.C. :

1. The parties have arrived at a settlement. Mr. Mahajan for the Digitally signed by SANDHYA SANDHYA BHAGU BHAGU WADHWA

WADHWA Date:

2021.07.29 18:21:52 +0530

4.EXAL-956-2017.doc wadhwa applicant states that a settlement agreement has been entered into

between the parties which is dated 27th February, 2020 and in

view thereof he has instructions to withdraw this Execution

Application. He tenders Consent Terms for the record annexing

the Settlement Agreement. It is clarified that order in terms of the

consent terms is being passed.

2. In view of the above, by consent of parties, I pass the following

order;

(i) Execution Application is allowed to be withdrawn.

(ii) All pending interim applications and Chamber Summons shall

stand disposed.

(iii) Interim orders shall stand vacated.

(iv) Court Receiver is discharged subject to payment of his fees

and hence, is no longer in symbolic possession of the property in

question.

(A. K. MENON, J.)

4.EXAL-956-2017.doc wadhwa