Modi Navnirman Limited vs Dr. Ramesh Chandra Satyadeo Tiwari And ...
2026 Latest Caselaw 1263 Bom

Bombay High Court

Modi Navnirman Limited vs Dr. Ramesh Chandra Satyadeo Tiwari And ... on 4 February, 2026

Author: Milind N. Jadhav

Bench: Milind N. Jadhav

2026:BHC-AS:5810
                                                                                                 5.AO.664.2025.doc

  HARSHADA H. SAWANT
        (P.A.)
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                      CIVIL APPELLATE JURISDICTION


                                       APPEAL FROM ORDER NO.664 OF 2025

                Modi Navnirman Limited                            .. Appellant
                           Versus
                Dr. Ramesh Chandra Satyadeo Tiwari And
                Others                                            .. Respondents
                                             ....................
                 Ms. Neeta Jain, a/w. Ms. Sejal Joshi, Mr. Singhvi and Mr. Pranay
                   Kothari, Advocates i/by Lex Services for Appellant.
                 Mr. Sanjeev R. Singh a/w. Mr. Siddharth Mishra, Advocates i/by
                  Mr. Ritesh Singh for Respondent Nos.1 and 2.
                 Mr. Vishal Kannade a/w. Mr. Kartik Tiwari and Mr. Aditya
                  Kanchan, Advocate i/by Lakshyavedi Legal for Respondent No.3.
                 Mr. Chirag M. Unadkat, Advocate for Respondent No.4.
                 Mr. Shubro Dey a/w. Mr. Avinash Lalwani, Advocates for Defendant
                  No.1A.
                 Mr. Jehan Modi, Appellant present.
                                                            ...................

                                                           CORAM : MILIND N. JADHAV, J.

DATE : FEBRUARY 04, 2026 P.C.:

1. Heard learned Advocates for the respective parties.

2. Parties have reconciled their disputes and filed Consent

Terms dated 04.02.2026.

3. The Consent Terms are taken on record and marked as 'X' for

identification. They are totally running into 26 pages and are executed

by Appellant - For, Modi Navnirman Lilmited; Advocate for the

Appellants - For, Lex Services; Dr. Ramesh Chandra Satyadeo Tiwari,

Respondent No.1; Mr. Kamlesh Ramesh Tiwari through her

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Constituted Authority Dr. Ramesh Chandra Satyadeo Tiwari,

Respondent No.2; Advocate for Respondent Nos.1 and 2; Mr. Harikesh

Singh, Chairman, Mr. Jayesh Parekh, Secretary for Respondent No.3 -

For Blue Haven CHS Ltd.; Mr. Aditya Kanchan, Advocate for

Respondent No.3; Mr. J. S. Cheema, Chairman, Mr. Ramesh

Jhunjhunwala, Secretary - For Malad Bijal CHS Ltd - Respondent No.4

and Advocate for Respondent No.4 - Mr. Chirag Unadkat.

4. For reference and convenience, the all 26 pages of the entire

Consent Terms dated 04.02.2026 are scanned and reproduced below:-

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5. Rights and obligations stated in the Consent Terms qua

parties to the Consent Terms are taken as an undertaking given to this

Court. The undertaking given by the parties shall be accepted. All

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parties shall abide by the same.

6. Suit No.2307 of 2025 alongwith Notice of Motion No.3728

of 2025 stands disposed in view of this Consent Terms.

7. These Consent Terms shall form part of the final order /

decree and shall be binding, executable and enforceable.

8. Order in terms of Consent Terms.

9. With the above directions, Appeal from Order is disposed.

H. H. SAWANT                                              [ MILIND N. JADHAV, J. ]



               HARSHADA    HANUMANT
               HANUMANT    SAWANT
               SAWANT      Date:
                           2026.02.04
                           18:09:07 +0530




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