Khalid Manzoor Ahmed And 3 Ors vs Saeed Ahmed Mohammed Nazir And 2 Ors
2024 Latest Caselaw 14251 Bom

Bombay High Court

Khalid Manzoor Ahmed And 3 Ors vs Saeed Ahmed Mohammed Nazir And 2 Ors on 6 May, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                               501-COMEX-63-2021.doc


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

                               COMMERCIAL EXECUTION APPLICATION NO.63 OF 2021

                      KHALID MANZOOR AHMED AND OTHERS                      )...APPLICANTS
                               V/s.
                      SAEED AHMED MOHAMMED NAZIR & OTHERS )...RESPONDENTS
                                                WITH
                               INTERIM APPLICATION (L) NO. 9874 OF 2020
                                                AND
                               INTERIM APPLICATION (L) NO. 6349 OF 2022
                                                 IN
                          COMMERCIAL EXECUTION APPLICATION (L) NO.63 OF 2021
                                                            AND
                               COMMERCIAL EXECUTION APPLICATION NO. 396 OF 2019
                                        (Not on board. Taken on board.)

                      Mr.Sharique Nachan a/w. Ms.Afsha Khan i/by Judicare Law Associates,
                      Advocate for the Applicants.
                      Mr.Parth Zaveri i/by Mr.Rajesh Khobragade, Advocate for the
                      Respondents.

                                                    CORAM     :   ABHAY AHUJA, J.

                                                    DATE      :   6th MAY 2024
        Digitally
        signed by     P.C. :
        ARTI
ARTI    VILAS
VILAS   KHATATE
KHATATE Date:
        2024.05.07
        10:47:13
        +0530

1. These matters were mentioned in the morning and circulation

was sought submitting that the parties had settled the matter, and

therefore, these matters have been listed on the production board

today.

501-COMEX-63-2021.doc

2. When the matters are called out, the learned Counsel for the

parties tender across the bar Consent Terms dated 6 th May 2024 signed

by the Decree holders no.1 to 4 and Judgment debtors no.1 to 3 as well

as their respective Advocates, submitting that the parties have settled

the matter in accordance with the said Consent Terms.

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

the purposes of identification. The undertakings contained in the

Consent Terms are accepted as undertakings to this Court.

4. The Commercial Execution Applications as well as the connected

Interim Applications, accordingly, stand disposed in terms of the above

Consent Terms.

(ABHAY AHUJA, J.)