Paresh Visanji Dharod Alias Shah vs Geeta Alias Kusum Visanji Dharod ...
2023 Latest Caselaw 11654 Bom

                                             1. S 32-22 @ IAL 8480-23 & IA 416-22.doc


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

                               SUIT NO. 32 OF 2022

 Paresh Visanji Dharod @ Shah                                ...Plaintiff
       V/s.
 Geeta @ Kusum Visanji Dharod @ Shah                        ...Defendant

                                    WITH
                   INTERIM APPLICATION (L) NO. 8480 OF 2023
                                    AND
                     INTERIM APPLICATION NO. 416 OF 2022
                                     IN
                   SUMMONS FOR JUDGMENT NO. 32 OF 2022

 Ms. Poonam Sheth i/b Mavdeep Vora & Associates for Plaintiff.
 Mr. Chetan Shah i/b Rakesh Agrawal for Defendant.
 Mr. Paresh Dharod, Plaintiff is present.

                               CORAM     :         ABHAY AHUJA, J.

                               DATE      :         9th NOVEMBER 2023
 P.C. :

1. Ms. Sheth, learned Counsel appears for Plaintiff and submits that

the parties have filed Consent Terms in the S.C. Suit No. 432 of 2023

before the City Civil Court at Bombay and therefore, the suit be allowed

to be withdrawn.

2. Mr. Shah, learned Counsel for the Defendant has no objection.

Nikita Gadgil 1/2

1. S 32-22 @ IAL 8480-23 & IA 416-22.doc

3. Accordingly, suit is disposed of as withdrawn. Refund of Court

Fees as per rules. Pending interim applications also to accordingly stand

disposed of.

                                       (ABHAY AHUJA, J.)




 Nikita Gadgil                                                            2/2