Shri. Eknath Rajaram Nalawade vs Shri. Sudhakar Baburao Kate And ...
2021 Latest Caselaw 13859 Bom

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                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BEFORE THE NATIONAL LOK ADALAT
SHAMBHAVI
NILESH
SHIVGAN                    FIRST APPEAL NO.1420 OF 2019
Digitally signed by
SHAMBHAVI
NILESH SHIVGAN
Date: 2021.10.11
                 Shri Eknath R. Nalawade                  ....Appellant
12:28:25 +0530        V/s.
                 Shri Sudhakar B. Kate and Ors.           ....Respondents

                                          * * * *
                 Mr. S.G.Thorat Advocate for the appellant.

                 Mr. M.M.Sathaye Advocate for the respondents.


                             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. :

Parties have settled the claims and filed Consent Terms. Consent Terms are taken on record and marked 'X-1' for Identification.

2 Appellant is present. He admits the contents of the Consent Terms. He is identified by his advocate.

3 Award be drawn in terms of the Consent Terms.

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4          Office shall refund Court-fees to the appellant 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.

5 First appeal stands disposed off accordingly.

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