Mohammed Ataullah Ansari vs Hayat Ansari
2022 Latest Caselaw 2840 Bom

                                                                                      902-sj-23-2019.doc




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

                                       SUMMONS FOR JUDGMENT NO.23 OF 2019
                                                      IN
                                     COMMERCIAL SUMMARY SUIT NO.478 OF 2018

VISHAL                Mohammed Ataullah Ansari                               ...Plaintiff
SUBHASH                         vs.
PAREKAR               Hayat Ansari                                           ...Defendant
Digitally signed by
VISHAL SUBHASH
PAREKAR
                      Mr. Kishore Shriyan, for the Plaintiff
Date: 2022.03.24      Mr. Anuj Narula a/w Ms. Meena Bhatta i/b. M/s. Jhangiani Narula
11:02:46 +0530
                      and Associates, for the Defendant.
                      Mr. Mohammed A. Ansari, the Plaintiff is present.
                      Mr. Hayat Ansari, the Defendant is present.

                                                CORAM :    N. J. JAMADAR, J.

                                                DATE :     MARCH 23, 2022

                      P.C.:

1. Heard the learned counsels for the parties.

2. The learned counsels made a joint statement that the parties

have amicably resolved the dispute and executed the consent

terms. The consent terms are tendered.

3. The parties are present before the Court. They admit the

contents of the consent terms and execution thereof. The parties

are identified by their respective counsels.

4. Mr. Hayat Ansari, the defendant, upon being specifically

inquired, submits that he has understood the contents of the

consent terms and undertakes to comply with the undertakings

therein.

                      Vishal Parekar, P.A.                                                          ...1
                                                              902-sj-23-2019.doc

5. It seems that the consent terms are executed voluntarily and

there is no coercion or duress. The consent terms are thus taken on

record and marked "X" for identification.

6. The suit thus stands decreed in accordance with the consent

terms (Exhibit X).

7. The undertaking given in the consent terms are accepted as

undertaking given to the Court.

8. Decree be drawn in accordance with the consent terms.

9. Court fee refund, if any, be made as per rules.

10. Summons for Judgment stands disposed of.

                                            (N. J. JAMADAR, J.)




Vishal Parekar, P.A.                                                       ...2