Samir Narain Bhojwani vs Kavita G. Rajani
2023 Latest Caselaw 8928 Bom

2023:BHC-OS:9203-DB

                                                                1   501 & 502-COMAP-86-2023.doc
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                 WAKLE
     WAKLE       MANOJ
     MANOJ       JANARDHAN
     JANARDHAN   Date:
                 2023.08.31
                 17:20:40
                 +0530
                                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             ORDINARY ORIGINAL CIVIL JURISDICTION
                                                  IN ITS COMMERCIAL DIVISION

                                               COMMERCIAL APPEAL NO. 86 OF 2023
                                                             IN
                                             SUMMONS FOR JUDGMENT NO. 12 OF 2021
                                                             IN
                                            COMMERCIAL SUMMARY SUIT NO. 205 OF 2020


                              Samir Narain Bhojwani                         : Appellant/
                                                                             Orig. Defendant
                                   Vs.
                              Kavita G. Rajani                              : Respondent/
                                                                              Orig. Plaintiff

                                                              WITH
                                            INTERIM APPLICATION (L) NO. 40368 OF 2022
                                                               IN
                                                COMMERCIAL APPEAL NO. 86 OF 2023

                                                            AND
                                               COMMERCIAL APPEAL NO. 87 OF 2023
                                                             IN
                                             SUMMONS FOR JUDGMENT NO. 14 OF 2021
                                                             IN
                                            COMMERCIAL SUMMARY SUIT NO. 211 OF 2020

                              Samir Narain Bhojwani                         : Appellant/
                                                                             Orig. Defendant
                                   Vs.
                              Gautam Rajani                                 : Respondent/
                                                                              Orig. Plaintiff

                                                              WITH
                                            INTERIM APPLICATION (L) NO. 40371 OF 2022
                                                               IN
                                                COMMERCIAL APPEAL NO. 87 OF 2023

                              Manoj                                                          1 of 3




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                                               2         501 & 502-COMAP-86-2023.doc



Mr. Parimal K. Shraff a/w Mr. D.V. Deokar and Mr. D. Parikh i/by
Parimal K. Shraff & Co. for Appellant in Commercial Appeal
No.86 of 2023 & Commercial Appeal No.87 of 2023.
Mr. Swetank Soni, Power of Attorney of Appellant is present.
Ms.Zahra Padamsee i/by Vashi & Vashi for Respondent in
Commercial Appeal No.86 of 2023 & Commercial Appeal No.87
of 2023.
Ms. Kavita G Rajani, Respondent in Commercial Appeal No.86 of
2023 is present.
Mr. Gautam G. Rajani, Respondent in Commercial Appeal No.87
of 2023 is present.


                 CORAM : DEVENDRA KUMAR UPADHYAYA, CJ. &
                         ARIF S. DOCTOR, J.

                 DATE         : 30th AUGUST, 2023

P.C. :

Parties have today tendered consent terms by which

it is stated that the parties have resolved their disputes &

differences in the captioned Suit. The consent terms have been

signed by the Appellant (Original Defendant) and the

Respondent (Original Plaintiff) as also their respective

advocates.

2. The Respondent is present in Court and the Power of

Attorney Holder of the Appellant is also present in Court and

have been identified by their respective advocates.

Manoj                                                                               2 of 3





                                    3       501 & 502-COMAP-86-2023.doc

3. It is thus that the learned advocates request that the

present Appeal be disposed of in terms of the consent terms

handed in. The consent terms are therefore taken on record and

marked "X" for identification.

4. Appeal as also all interlocutory proceedings are

disposed of in terms of the consent terms. The undertakings

given in the consent terms are accepted as undertakings given

to the Court.

5. The Appeal and all interlocutory Applications are

therefore disposed of in terms of the aforesaid order.

(ARIF S. DOCTOR, J.)                                (CHIEF JUSTICE)




Manoj                                                               3 of 3