Tikamdas Kukreja vs Deepak Raheja
2022 Latest Caselaw 9474 Bom

                                     31-SJ36-21INCOMSS293-20.DOC

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


          SUMMONS FOR JUDGMENT NO. 36 OF 2021
                         IN
           COMM SUMMARY SUIT NO. 293 OF 2020
                        WITH
          SUMMONS FOR JUDGMENT NO. 37 OF 2021
                         IN
           COMM SUMMARY SUIT NO. 311 OF 2020

Tikamdas Kukreja                                       ...Plaintiff
                      Versus
Deepak Raheja                                        ...Defendant


Mr. Mayur Khandeparkar, a/w Ativ Patel, Ms. Viloma Shah,
      Darshit Dave & Harshad Vyas, for the AVP Partners, for
      the Plaintiff in SJ/36/2021.
Mr. Shanay Shah, a/w Ativ Patel, Viloma Shah, Darshit Dave
      Harshad Vyas, for the AVP Partners, for the Plaintiff in
      SJ/37/2021.
Mr. Yash Momaya, a/s Munaf Virjee and Akash Agrwal, i/b
      ABH Law LLP, for the Defendant in SJ/36/2021.
Mr. Cyrus Ardeshir, a/s Yash Momaya, Munaf Virjee and
      Akash Agarwal i/b ABH Law LLP, for the Defendant in
      SJ/37/2021.

                          CORAM:     N. J. JAMADAR, J.

                          DATED :    19th SEPTEMBER, 2022
PC:-

1. Heard the learned Counsels for the parties.

2. Mr. Ardeshir, the learned Counsel for the defendant,

submits that without prejudice to his rights and contentions,

the defendant is willing to make a payment of Rs.3 Crore to the

31-SJ36-21INCOMSS293-20.DOC

plaintiff on or before 1st October, 2022 and that substantially

works out the claim in Suit No.293 of 2020. As regards the

claim in the Commercial Suit No.311 of 2020, Mr. Ardeshir

submits that his instructions are that the defendant is willing to

work out a negotiated settlement with the plaintiff and, if the

negotiations materialize, file Consent Terms.

3. The aforesaid statement that the defendant would make a

payment of Rs.3 Crore on or before 1 st October, 2022, is

accepted.

4. To facilitate the parties to explore the possibility of an

amicable resolution of the dispute, list the suits along with

Summons for Judgment on 10th October, 2022.

[N. J. JAMADAR, J.]