Bharatrao Kamte vs Charan Shetty
2025 Latest Caselaw 5725 Bom

Bombay High Court

Bharatrao Kamte vs Charan Shetty on 17 September, 2025

Author: Abhay Ahuja

Bench: Abhay Ahuja

2025:BHC-OS:15450


                                                                901. EXAL 34264-23 @ IA 719-24.doc


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

                                    EXECUTION APPLICATION (L) NO. 34264 OF 2023

                    Bharatrao Kamte & Anr.                                       ...Applicants
                          V/s.
                    Charan Shetty                                                ...Respondent
                                                       WITH
                                        INTERIM APPLICATION NO. 719 OF 2024

                    Mr. Aayesh Gandhi i/b Wadia Ghandy and Co., Advocate for the
                    Applicants/Plaintiffs.
                    Mr. Abhishek Adke for the Judgment Debtor.
                    Mr. Bharatrao Kamte, Applicant in person present.
                    Mr,. Charan Shetty, Respondent-Judgment Debtor present in person.

                                           CORAM     :    ABHAY AHUJA, J.

                                           DATE      :    17th SEPTEMBER, 2025
                    P.C. :

1. Learned Counsel appearing for the Decree Holder and for the

Judgment Debtor tender across the bar consent terms dated 17 th

September, 2025, submitting that the matter has been settled between

the parties, who have also signed the consent terms, requesting that the

consent terms be taken on record.

2. 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.

901. EXAL 34264-23 @ IA 719-24.doc

3. The Execution Application and the connected Interim Application

to accordingly stand disposed in terms of the said consent terms.

(ABHAY AHUJA, J.)