Jetty Venkata Uma Maheswara Rao vs Hitesh Jagdish Keswani
2024 Latest Caselaw 328 Bom

Bombay High Court

Jetty Venkata Uma Maheswara Rao vs Hitesh Jagdish Keswani on 8 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

2024:BHC-OS:324


                                                          1                  2 sj 16-23 in ss 13-23-os.doc


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

                                               SUMMARY SUIT NO.13 OF 2023
                                                         WITH
                                           SUMMONS FOR JUDGMENT NO.16 OF 2023
                                                          IN
                                               SUMMARY SUIT NO.13 OF 2023

                   Jetty Venkata Uma Maheshwara Rao               ... Plaintiff
                          Vs.
                   Hitesh Jagdish Keswani                         ... Defendant

                                                     -------
                   Ms. Sanjana Pandey with Mr. Mayank Sharma i/by M/s Krishnamurty and
                   Company, Advocates for the Plaintiff.
                   Ms. Dhanashree Hublikar with Ms. J. Pereira i/by M/s YMK Legal,
                   Advocate for the Defendant.
                                                     -------

                                              CORAM :   ABHAY AHUJA, J.

                                              DATE :    08 JANUARY, 2024.


                   P.C. :

1. Both the learned counsel tender across the Bar Consent Terms dated

8th January, 2024 signed by the Plaintiff as well as the Defendant and

their respective Advocates submitting that the lis has been settled in

terms of the Consent terms. The Consent Terms are taken on record and

marked "X" for the purposes of identification.

                     Priya R. Soparkar                                                                 1 of 2



                                        2                   2 sj 16-23 in ss 13-23-os.doc

2. The learned counsel for the Plaintiff submits that the 24 post-dated

cheques mentioned in the schedule to the Consent Terms have been

received from the Defendant. The undertakings contained in the Consent

Terms are accepted as undertakings to the Court.

3. The suit and the pending Summons for Judgment stand disposed in

terms of the above consent terms.

4. Refund of court fees as per Rules. The Application for refund of

court fees is dispensed with.

5. A copy of the Consent Terms be uploaded alongwith this order.

                                                 (ABHAY AHUJA, J.)




   Priya R. Soparkar                                                                 2 of 2