Asq Connect Ltd vs Ashapura Minechem Ltd
2021 Latest Caselaw 9890 Bom

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


                                    CHAMBER SUMMONS NO.453 OF 2019
                                                     IN
                                COMMERCIAL EXECUTION (L) NO.2525 OF 2018


              ASQ Connect Ltd.                                    .. Plaintiff
                         v/s.
              Ashapura Minechem Ltd.                              .. 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

applicant states that an Addendum of settlement agreement dated

20th June, 2021/ 10th September, 2020 annexed to the consent

terms. In view thereof he has instructions to withdraw this

Digitally Execution Application. He tenders Consent Terms for the record signed by SANDHYA SANDHYA BHAGU BHAGU WADHWA

WADHWA Date:

2021.07.29 18:21:52 +0530

6.CHSCD-453-19.doc wadhwa 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(i) Execution Application is allowed to be withdrawn.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.

(A. K. MENON, J.)

6.CHSCD-453-19.doc wadhwa