Nilesh Ramanlal Patel vs Savitaben Ramanlal Patel And 3 Ors
2024 Latest Caselaw 3420 Bom

Bombay High Court

Nilesh Ramanlal Patel vs Savitaben Ramanlal Patel And 3 Ors on 5 February, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                             6-EXA-524-2019.doc


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

                   EXECUTION APPLICATION NO. 524 OF 2019

 Nilesh Ramanlal Patel                  ...Applicant (Original Claimant)
       V/s.
 Savitaben Ramanlal Patel and Ors      ...Respondents

                                   WITH
                           NOTICE NO.142 OF 2019
                                    IN
                   EXECUTION APPLICATION NO.524 OF 2019
                                    IN
                 ARBITRATION AWARD DATED 24th AUGUST 2018

 Mr. Nimesh R. Mehta, Advocate for the Applicant.
 Mr. Jay Joshi i/b M/s. I.R. Joshi & Co., Advocate for the Respondents.

                           CORAM   :   ABHAY AHUJA, J.

                           DATE    :   5th FEBRUARY, 2024
 P.C. :

1. When the matter is called out, both the learned Counsel submit

that pursuant to the order dated 3 rd February, 2020 of this Court, where

the Respondents - Judgment Debtors have agreed to all the terms and

conditions in the Consent Terms dated 19 th June, 2018, the parties are

willing to execute the documents within a period of 15 days to close

the matter.

2. Accordingly, list for compliance on 23rd February, 2024 High on

Board.

(ABHAY AHUJA, J)