Samir N. Bhojwani vs Nandlal Hassanand Chawla
2023 Latest Caselaw 962 Bom

                                                     5-COMAPL-40038-2022 IN SJ-7-2021.DOC




                   Arun



                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL APPEAL (L) NO. 40038 OF 2022
                                                    IN
                            SUMMONS FOR JUDGMENT NO. 7 OF 2021
                                                  WITH
                          INTERIM APPLICATION (L) NO. 40040 OF 2022
                                                    IN
                          COMMERCIAL APPEAL (L) NO. 40038 OF 2022


                   Samir N Bhojwani                                         ...Appellant
                         Versus
                   Nandlal H Chawla                                       ...Respondent


                   Mr DV Deokar, with D Parikh, i/b Parimal K Shroff & Co, for the
                        Appellant.
                   Mr Rushabh Sheth, with Sayeed Mulani & Tushar Agarwal, for the
                        Respondent.
                   Mr Nandlal H Chawla, Respondent present in Court.


                                         CORAM        G.S. Patel &
                                                      Dr Neela Gokhale, JJ.

ARUN RAMCHNDRA DATED: 30th January 2023 SANKPAL PC:-

Digitally signed by ARUN RAMCHNDRA SANKPAL Date: 2023.01.31 10:00:59 +0530

1. The matter is listed before this Court since the Regular Bench cannot take it.

30th January 2023 5-COMAPL-40038-2022 IN SJ-7-2021.DOC

2. The parties have settled their disputes. Consent Terms are tendered. The Consent Terms are taken on record and marked 'X' for identification with today's date. These are signed by the parties and their respective Advocates. I am satisfied that the Consent Terms are in order, not contrary to law and have been drawn by the parties of their own volition in reflection of their true intentions.

3. The undertakings, if any, in the Consent Terms are accepted as undertakings to the Court.

4. The Commercial Appeal and the Interim Application are disposed of in accordance with the Consent Terms.

5. A soft copy of the Consent Terms will be uploaded as the second order in the matter.

6. The Registry is to ensure that the hard copy of the signed Consent Terms is permanently retained on file as part of the record and is not sent for destruction in the ordinary course.

(Dr Neela Gokhale, J) (G. S. Patel, J)

30th January 2023