Nirupa Thacker vs Citygold Investments Private Limited
2023 Latest Caselaw 12737 Bom

Bombay High Court

Nirupa Thacker vs Citygold Investments Private Limited on 13 December, 2023

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                      7. SJ 47-22 in COMSS 68-22.doc


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

                   SUMMONS FOR JUDGMENT NO. 47 OF 2022
                                  IN
                  COMMERCIAL SUMMARY SUIT NO. 68 OF 2022

 Nirupa Thacker                               ...Plaintiff
       V/s.
 Citygold Investments Private Ltd.            ...Defendant

 Mr. Vishal Kanade with Mr. Gobinda Mohanty for Plaintiff.
 Mr. Anil R. Mishra for Defendant.


                               CORAM    :     ABHAY AHUJA, J.

                               DATE     :     13th DECEMBER, 2023
 P.C. :

1. This matter has been listed under the caption "for settlement /

consent terms". When the matter is called out, Mr. Kanade, learned

Counsel for the Plaintiff and Mr. Mishra, learned Counsel for the

Defendant tender across the bar Consent Terms dated 13 th December,

2023, signed by the Plaintiff, who is present in the Court as well as

authorised signatory of the Defendant, who is also present in the Court

and learned Counsel on record for the Plaintiff and the Defendant

respectively, submitting that the lis between the parties has been settled

in terms of Consent Terms and the suit be accordingly disposed in

terms thereof.

7. SJ 47-22 in COMSS 68-22.doc

2. The Consent Terms are taken on record and marked 'X' for the

purposes of identification. The undertakings in Consent Terms are

accepted as undertakings to this Court.

3. Suit is disposed in terms of the Consent Terms. Refund of Court

Fees as per Rules.

(ABHAY AHUJA, J.)