Smt. Shobha Vasant Godase vs Smt.Sunanda Adhik Gambare
2021 Latest Caselaw 13858 Bom

Citation : 2021 Latest Caselaw 13858 Bom
Judgement Date : 25 September, 2021

Bombay High Court

Smt. Shobha Vasant Godase vs Smt.Sunanda Adhik Gambare on 25 September, 2021

Bench: S. K. Shinde

                                                                         505-FA-1674-
SHAMBHAVI                                 2013.odt
NILESH
SHIVGAN
Digitally signed by
SHAMBHAVI
NILESH SHIVGAN        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Date: 2021.10.11
12:28:28 +0530              BEFORE THE NATIONAL LOK ADALAT

                                FIRST APPEAL NO.1674 OF 2013
                                               WITH
                                CIVIL APPLICATION NO.3979 OF 2013

                      Smt. Shobha V. Godase               ....Appellant
                           V/s.
                      Smt. Sunanda A. Gambare             ....Respondent

                                              * * * *
                      Mr. Venkatesh Shastri Advocate for the appellant.

                      Mr. M.M.SATHEAdvocate for the respondent.


                                  CORAM : HON'BLE SHRI. SANDEEP K. SHINDE, J.

(HEAD OF THE PANEL)

SHRI. M.K. MAHAJAN, (REGISTRAR, INSPECTION-I).

SHRI. AJIT YADAV, DEPUTY REGISTRAR, MEDIATION CENTRE

DATE : SATURDAY, 25TH SEPTEMBER, 2021.

P.C. :

                      Shivgan                                                     1/2
                                                          505-FA-1674-
                     2013.odt

Parties have settled the claims and filed Consent

Terms. Consent Terms are taken on record and marked 'X-

1' for Identification. Appellant is present. She is identified

by Mr. Shastri. Appellant admits the Consent Terms. Decree

be drawn in terms of the Consent Terms. Office shall

refund Court-fees as per the rules subject to judgment

passed in Special Leave Petition (Civil) Nos.3063-3064 of

2021 in the High Court of Judicature at Madras Rep. By its

Registrar General v. M.C.Subramaniam & Ors.

2 Appeal is disposed off in the aforesaid terms and

application therein is also disposed off.

(SHRI. AJIT YADAV) (SHRI. M.K. MAHAJAN) (SHRI. SANDEEP K. SHINDE, J.)