Extravagant Heights Realtors ... vs Allied Construction Company And 3 ...
2021 Latest Caselaw 13288 Bom

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

                                                 SUMMONS FOR JUDGMENT NO.10 OF 2020
                                                                       IN
                                              COMMERCIAL SUMMARY SUIT NO.1388 OF 2019

                           Extravagant Heights Realtors Pvt. Ltd. & Ors.                .. Applicants-Plaintiffs
                                                Vs.
                           Allied Construction Company and Ors.                         .. Defendants


                           Mr. Raj Adhia, with Mr. Vishal Acharya for the Applicants-Plaintiffs.
                           Mr. R.P. Ojha for the Defendants.

                                                                         CORAM : A. K. MENON, J.

DATE : 16TH SEPTEMBER 2021. P.C. :

1. Called for filing consent terms.

2. The parties have arrived at a settlement. Both the learned counsel state that consent terms have been executed on 16 th September 2021. Signatories to the consent terms are present in court. They all confirm having executed the consent terms.

3. In view thereof, I pass the following order :-

(i) There will be a decree in terms of the consent terms.

(ii) Suit is disposed in the above terms.

(iii) Refund of court fees as per rules.

(iv) All interlocutory applications, if any, stand disposed.

(A.K. MENON, J.)

Digitally signed

SNEHA by SNEHA ABHAY DIXIT 1-SJ-10-2020.doc ABHAY Date:

Dixit 2021.09.17 DIXIT 16:29:30 +0530