M/S. Dilsa Distributors vs M/S. 4U2C Films, Mumbai
2021 Latest Caselaw 5146 Bom

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


                    EXECUTION APPLICATION NO.890 OF 2014
                                    WITH
                      CHAMBER SUMMONS NO.450 OF 2019


M/s. Dilsa Distributors                 .. Applicant/Claimant
         v/s.
M/s. 4U2C Films, Mumbai                 .. Respondent



Mr. Ram Mani Upadhyay for the applicant-judgment debtor.

Mr. Anand Mishra i/b. Ashok M. Saraogi for the respondent.


                                        CORAM : A. K. MENON, J.

DATED : 22ND MARCH, 2021. P.C. :

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

settlement in the Execution Application. They tender consent

terms signed by the respective parties and duly identified by their

respective Advocates.

2. In view of the settlement said to have been arrived at, I pass the

following order;

(i) There will be an order in terms of the consent terms.

(ii) Execution Application is disposed in the above terms.

29.exa-890-14.doc wadhwa

(iii) In view of the disposal of the Execution Application, Chamber

Summons does not survive and the same is also disposed.

(A. K. MENON, J.)

Digitally signed by Sandhya Sandhya Wadhwa Wadhwa Date:

2021.03.23 16:09:04 +0530

29.exa-890-14.doc wadhwa