Prakash Ramkrishna Nigalye vs Yash Builders
2025 Latest Caselaw 2299 Bom

Bombay High Court

Prakash Ramkrishna Nigalye vs Yash Builders on 14 August, 2025

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                      901. EXA 1190-25 @ IA 374-23.doc


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

                                       EXECUTION APPLICATION NO. 1190 OF 2025

                     Prakash Ramkrishna Nigalye                                    ...Applicant
                           V/s.
                     Yash Builders                                                 ... Respondent
                                                         WITH
                                          INTERIM APPLICATION NO. 374 OF 2023

                     Mr. Malcom Siganporia with Ms. Kinjal Kakkad i/b Mr. Jayesh Vyas for
                     the Decree Holder.
                     Mr. Ajay Bhise with Ms. Deepali Kedar for the Respondent/ Judgemnt
                     Debtor-Mr. Paras Dedhia.
                     Mr. Krishna Prakash Nigalye (1a), Ms Meena Prakash Nigalye (1b), Ms.
                     Shilpa Parag Sahasrabuddhe (1c), Ms. Aruna Suresh Tapal (1) and Ms.
                     Rajani Sampat Gaikwad (2) parties present.

                                                   CORAM    :    ABHAY AHUJA, J.

                                                   DATE     :    14th AUGUST 2025
                     P.C. :

1. Pursuant to the order dated 5th August, 2025, today when the

matter is called out, Mr. Siganporia, learned Counsel appears for the

Applicant and Mr. Bhise, learned Counsel appears for the Respondent-

Judgment Debtor and both the learned Counsel tender across the bar

consent terms dated 14th August, 2025, submitting that the matter has

been settled between the parties and that the Execution Application

and the Interim Application be disposed of in terms of the said consent

terms.

Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date: Nikita Gadgil 1/2 2025.08.14 18:29:28 +0530

901. EXA 1190-25 @ IA 374-23.doc

2. Mr. Bhise, learned Counsel appearing for the Judgment Debtor

submits that as directed the Judgment Debtor is present in Court.

3. The 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 Execution Application and the connected Interim Application

to accordingly stand disposed in terms of the consent terms.

(ABHAY AHUJA, J.)