Nasir Khan vs Dnyaneshwar Namdev Koli And Ors
2023 Latest Caselaw 3779 Bom

2023:BHC-AS:11596                                                     03-FA-223-2023.doc




                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CIVIL APPELLATE JURISDICTION

                                         FIRST APPEAL NO. 223 OF 2023


                    Nasir Khan                                       ...        Appellant
                          Versus
                    Dnyaneshwar Namdev Koli And Ors.                 ...        Respondent

                                                  .....
                    Mr. Rahul Motkari i/b Mr. Anand Y. Dhongade, for the Appellant.
                    Mr.Omkar Kulkarni, for the Respondent Nos. 1 to 5.
                    Mr. Suyash S. Sule i/b Drupad S. Patil, for the Respondent Nos. 6 to
                    9.
                    Mr. Rohit Sakhadeo, for the Respondent Nos. 10 to 12.
                    Mr. Prasad B. Kulkarni, for the Respondent Nos. 13 to 15.
                                                     .....

                                               CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 17th APRIL, 2023.

P.C.

The appellant and the respondents, who are original decree

holder and judgment debtors are present before the Court

alongwith their respective Counsel.

                    2       The parties have amicably settled the dispute in view of the

                    Consent Terms which are tendered today across the bar.                     The




                         Rekha Patil                                                    1 of 2


                                                        03-FA-223-2023.doc

appellant and the respondents have been duly identified by their

respective counsel as well as attested their respective thumb

impressions and signatures. The Consent Terms are taken on

record and marked as "X" for identification.

3 The Appeal stands disposed of in light of the recitals of the

Consent Terms.

4 The parties admit that the Consent Terms are entered into

with free will and without any coercion. As such, a decree in terms

of Consent Terms be drawn accordingly.

5 In the circumstances, the parties to bear their respective costs.

6 Pending applications, if any, shall stand disposed of.

7 Court Fees be refunded as per rules.

                                         [PRITHVIRAJ K. CHAVAN, J.]




     Rekha Patil                                                         2 of 2