Ismail Nazir Shakoor vs Nadeem Zakaria Maklai And Another
2024 Latest Caselaw 221 Bom

Bombay High Court

Ismail Nazir Shakoor vs Nadeem Zakaria Maklai And Another on 4 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                            30.SJL 89-19 in COMSS 654-19.doc


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

                 SUMMONS FOR JUDGMENT (L) NO. 89 OF 2019
                                   IN
                 COMMERCIAL SUMMARY SUIT NO. 654 OF 2019
                                  WITH
                  CONTEMPT PETITION (L) NO. 26384 OF 2021
                                   IN
                 COMMERCIAL SUMMARY SUIT NO. 654 OF 2019


 Ismail Nazir Shakoor                                     ...Plaintiff
       V/s.
 Nadeem Zakaria Maklai and Anr.                           ...Defendants.

 Mr. Jamshed Master i/b Mr. Shobhit Shukla for Petitioner/Plaintiff
 None for the Respondents.

                               CORAM    :         ABHAY AHUJA, J.

                               DATE     :         4th JANUARY, 2024
 P.C. :

1. Contempt Petition is not on board and taken on board.

2. Pursuant to the order dated 2nd January, 2024, Mr. Master,

learned Counsel on instructions, on behalf of the Plaintiff appears today

and submits that the cheques that were handed over on 23rd June, 2022

to the Plaintiff have been honoured and as such nothing survives in the

Contempt Petition and the Contempt Notice that was issued be

discharged and accordingly the Contemnor has purged the contempt.

30.SJL 89-19 in COMSS 654-19.doc

3. In view of the above, notice stands discharged. Nothing survives

in the Contempt Petition and the Contempt Petition also accordingly

stands disposed. Accordingly, remove the Summons for Judgment and

Commercial Summary Suit from the board as disposed.

(ABHAY AHUJA, J.)