Edel Land Limited vs Shapoorji Pallonji And Company ...
2022 Latest Caselaw 1351 Bom

                Digitally
                signed by
                PRAJAKTA
     PRAJAKTA
Prajakta Vartak
     SAGAR
     VARTAK
                SAGAR
                VARTAK
                Date:
                2022.02.08
                                                             1             comex 39-21.doc
                16:31:58
                +0530




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

                                COMMERCIAL EXECUTION APPLICATION NO.39 OF 2021
                                                     IN
                                      AWARD DATED 17th DECEMBER 2020

           Shapoorji Pallonji & Company Ltd.                      ..Applicant/Decree Holder
                 V/s.
           Edel Land Ltd.                                         ..Respondent/Judgment Debtor

                                                    AND
                                  INTERIM APPLICATION (L.) NO. 15730 OF 2021
                                                     IN
                             COMMERCIAL ARBITRATION PETITION (L.) NO. 15725 OF 2021

           Edel Land Ltd.                                         ..Applicant/Petitioner
                 V/s.
           Shapoorji Pallonji & Company Ltd.                      ..Respondent
                                                          -----

           Mr. Prabhakar Jadhav i/b. Dua Associates AOR for Applicant/Decree Holder.
           Mr. Anuj Desai for Respondent.
                                               -----

                                                           CORAM :      G.S.KULKARNI, J.

                                                           DATE :       FEBRUARY 08, 2022

           P.C.:

1. Not on board. Taken on board on a joint application as made on behalf of the parties.

2. Time to deposit an amount of Rs. 3,71,39,433/- is extended upto day after tomorrow i.e. 10 February, 2022.

Prajakta Vartak 2 comex 39-21.doc

3. Learned counsel for the parties inform that the parties have amicably settled the disputes and they would intend to place on record consent terms as being arrived between the parties. If that be the case, let the proceedings be listed on 09 February, 2022 for filing of consent terms and for disposal of the proceedings, as intended by the parties, in view of the amicable resolution of the disputes.

(G. S. Kulkarni, J.)