Global Asia Venture Company vs Arup Parimal Deb And 3 Ors
2021 Latest Caselaw 14385 Bom

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

           COMMERCIAL EXECUTION APPLICATION NO.58 OF 2017
                            ALONG WITH
                  CHAMBER SUMMONS NO.992 OF 2019
                            ALONG WITH
                  CHAMBER SUMMONS NO.706 OF 2017
Global Asia Venture Company            .. Org. Applicant-Decree Holder
           Vs.
Arup Parimal Deb and Ors.              .. Org. Respondents-Judg. Debtors
                            ALONG WITH
                  CHAMBER SUMMONS NO.66 OF 2016
                                IN
         COMMERCIAL EXECUTION APPLICATION NO.58 OF 2017

Arup Parimal Deb and Ors.                        .. Applicants-Org. Respondents
 In the matter between
Global Asia Venture Company                      .. Org. Applicant-Decree Holder
           Vs.
Arup Parimal Deb and Ors.                        .. Org. Respondents-Judg. Debtors


Mr. Vyapak Desai, i/by Nishith Desai Associates, for the Original Applicant-
Decree Holder-Judgment Creditor.

Ms. Jyoti Sinha, with Mr. Raj Panchmatia and Mr. Haabil Vahanvati, i/by
Khaitan & Co., for the Applicants-Original Respondents-Judgment Debtors.



                                          CORAM : A. K. MENON, J.

                                          DATE      : 4TH OCTOBER, 2021.

P.C. :

1. Parties state that they have agreed to settle the claim of the judgment-

7-COMEX-58-2017.doc Dixit creditor. Both sides state that the matter is settled out of court. The

respondents/judgment-debtors have handed over a pay order today for the

amount agreed to be paid under the settlement.

2. Both the parties have agreed on modalities of settlement in Consent

Terms dated 31st August 2021. They have requested the court to take the

consent terms on record and to dispose the execution application.

Accordingly, at their request, I pass the following order :-

(i) Award shall be marked satisfied upon compliance with

the terms agreed between the parties, as per the consent

terms.

(ii) It is made clear that there is no separate order in terms

of the consent terms. Consent Terms are simply taken

on record for the purpose of recording mode of

satisfaction of the Award.

(iii) In view of the above, all interlocutory

applications/chamber summonses pending in the

Execution Application stand disposed as infructuous.

Interim order, if any, stand vacated.

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

(A.K. MENON, J.)

Digitally signed SNEHA by SNEHA ABHAY DIXIT 7-COMEX-58-2017.doc ABHAY Date:

DIXIT 2021.10.04 17:21:58 +0530 Dixit