Nalawad Infrastructure vs Ashoka Developers And Others
2024 Latest Caselaw 24197 Bom

Bombay High Court

Nalawad Infrastructure vs Ashoka Developers And Others on 16 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                            501-COMEX(L)-3597-2024.doc


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

                             COMMERCIAL EXECUTION APPLICATION (L) NO. 3597 OF 2024

                       NALAWAD INFRASTRUCTURE                              )...APPLICANT
                                V/s.
                       ASHOKA DEVELOPERS AND OTHERS                        )...RESPONDENTS


                       Mr.Niranjan Bhavake a/w. Ms.Drishti Madhani i/by Bhavake and
                       Associates, Advocate for the Applicant/Original Claimant/Judgment
                       Creditor.
                       Ms.Janhavi Joshi i/by Mr.Ajit Rajgole, Advocate for the Respondents.
                       Mr.Roshanlal Agarwal, Respondent No.2 and Mr.Vishal Agarwal,
                       Respondent No.3, appear through Video Conferencing.


                                                     CORAM   :     ABHAY AHUJA, J.

                                                     DATE    :     16th AUGUST 2024

                       P.C. :

1. Both the learned Advocates appearing in the matter submit that

the Petitioners no.1 to 3 and the Respondent have entered into Consent

Terms dated 14th August 2024 and which have also been signed by the

respective Advocates and seek to tender the same across the bar, ARTI VILAS KHATATE submitting that the dispute is sought to be resolved by the said Consent

18:33:26 +0530 Terms, which may be taken on record, however, the proceedings in the

501-COMEX(L)-3597-2024.doc

Execution Application be kept pending for compliance after ten

months.

2. The said Consent Terms are taken on record and marked "X" for

the purposes of identification. The undertakings contained in the said

Consent Terms are accepted as undertakings to this Court.

3. Since a request is being made for keeping the matter after ten

months, for now, remove from board.

4. Liberty to apply.

(ABHAY AHUJA, J.)