Ivp Ltd vs Deepak Iron Stores
2024 Latest Caselaw 2770 Bom

Bombay High Court

Ivp Ltd vs Deepak Iron Stores on 30 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                        1               5 sj 13-22 in comss 74-21-os.doc


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

                         SUMMONS FOR JUDGMENT NO.13 OF 2022
                                         IN
                        COMMERCIAL SUMMARY SUIT NO.74 OF 2021

 IVP Limited                                   ... Plaintiff
       Vs.
 Deepak Iron Stores                            ... Defendant

                                            -------

 Mr. Rahul Soman with Mr. Atharva Dandekar, Advocates for the Plaintiff.
 Mr. Ankit Rajput i/by Mr. Rutvij Bhatt, Advocates for the Defendant.

                                            -------

                            CORAM :   ABHAY AHUJA, J.

                            DATE :    30 JANUARY, 2024.


 P.C. :

1. Both the learned counsel tender across the Bar consent terms dated

30th January, 2024, duly singed by the parties as well as their respective

Advocates, submitting that the lis has been settled amicably through the

intervention of Mr. Nikhil Sakhardande, learned senior Advocate who was

appointed as Mediator in the matter.

2. Mr. Rahul Soman, learned counsel for the Plaintiff submits that in

accordance with paragraph No.1(a) of the said consent terms a demand

Priya R. Soparkar 1 of 2

2 5 sj 13-22 in comss 74-21-os.doc

draft of Rs.7,00,000/- is being handed over to the learned counsel for the

Plaintiff which is accepted by the learned counsel for the Plaintiff.

3. The consent terms are taken on record and marked "X" for the

purposes of identification. The undertakings in the consent terms are

accepted as undertakings to the Court.

4. The suit is disposed in terms of the consent terms. Refund of court

fees as per rules.

5. This Court wishes to place on record its appreciation for the services

rendered by Mr. Nikhil Sakhardande, learned senior Advocate for the

successful conclusion of the mediation.

                                                  (ABHAY AHUJA, J.)




   Priya R. Soparkar                                                                  2 of 2