Preity Zinta And Anr vs Danishmand Merchant And Ors
2023 Latest Caselaw 8618 Bom

2023:BHC-OS:8847


                   1                        6 sjl 37547-22 in comss 17-21 with ial 39175-22 in sjl 37547-22-os.doc


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

                                       SUMMONS FOR JUDGMENT (L) NO.37547 OF 2022
                                                            IN
                                          COMMERCIAL SUMMARY SUIT NO.17 OF 2021
                                                           WITH
                                         INTERIM APPLICATION (L) NO.39175 OF 2022
                                                            IN
                                       SUMMONS FOR JUDGMENT (L) NO. 37547 OF 2022

                   Danishmand Merchant and ors.                      ... Plaintiffs
                          Vs
                   Preity Zinta and anr.                             ... Defendants

                                                                 -------

                   Mr.Shanay Shah with Ms.Shradha Achliya and Mr.Ketan Mutha i/by Ms.Sapana
                   Rachure, Advocates for the Plaintiffs.
                   Mr.Mustafa Doctor with Mr.Gaurav Mehta and Mr.Dhwani Mehta Desai i/by
                   DM Law Chambers, Advocates for the Defendants.

                                                                 -------

                                            CORAM :         ABHAY AHUJA, J.

                                            DATE :          23 AUGUST, 2023.


                   P.C. :

1. This matter has been listed under the caption "For Settlement/Consent

Terms".

2. Learned counsel for the parties tender across the Bar consent minutes of

the order duly signed by them submitting that the parties have entered into

these Consent Terms dated 23 rd August, 2023 to settle the dispute between

Priya R. Soparkar 1 of 2 2 6 sjl 37547-22 in comss 17-21 with ial 39175-22 in sjl 37547-22-os.doc

them.

3. The Consent Terms are taken on record and marked "X" for the purposes

of identification. The undertakings in the Consent Terms are accepted as

undertakings to the court.

4. Accordingly, Suit No.17 of 2021 is disposed in terms of the Consent

Terms.

5. The pending Summons for Judgment and Interim Application

accordingly stand disposed.

                                                                                        (ABHAY AHUJA, J.)




                                Priya R. Soparkar                                                                         2 of 2


Signed by: Priya Soparkar

Designation: PA To Honourable Judge Date: 24/08/2023 10:25:12