Sansui Steels Pvt. Ltd vs Samir Narain Bhojwani
2022 Latest Caselaw 1520 Bom

                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                           ORDINARY ORIGINAL CIVIL JURISDICTION

                                        COMMERCIAL SUMMARY SUIT NO. 315 OF 2020

                                                               WITH

                                          SUMMONS FOR JUDGMENT NO. 72 OF 2021

                                            INTERIM APPLICATION NO. 602 OF 2021

                                            INTERIM APPLICATION NO. 281 OF 2021



                      Sansui Steels Pvt. Ltd.                                   ...      Plaintiff
                                 vs.
                      Samir Narain Bhojwani                                     ...      Defendant


                      Mr. Manoj Agre i/b. Mr. Girish Kedia for the Plaintiff.
                      Mr. D. V. Deokar and Mr. D. Parikh i/b. M/s. Parimal Shroff & Co. for the
                      Defendant.


                                                                  CORAM : A. K. MENON, J.

DATED : 14th FEBRUARY, 2022 P.C. :

1. Called for filing consent terms. Both learned counsel state that the suit

has been settled out of court. Mr. Kedia states that six pay orders totaling

Rs.65,13,711/- have been received today. They seek an order in terms of the

consent terms. The director of the plaintiff is present. He has confirmed

execution of this consent terms. Defendant's signature has been identified by RAJESHWARI RAMESH the Advocate on record. Accordingly, I pass the following order : PILLAI Digitally signed by RAJESHWARI RAMESH PILLAI 3-comss-315-2020-sj-72-2021.odt 1/2 Date: 2022.02.15 17:16:24 +0530 rrpillai

(i) There will be an order in terms of the consent terms.

(ii) Suit is disposed in view of the above terms.

(iii) In view of the disposal of the suit the Summons for Judgment and

Interim Applications will not survive, hence Summons for Judgment

and Interim Applications are also disposed.

(iv) Court fees to be refunded as per rules.

(A. K. MENON, J.)

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