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Mohammed Lliyas S Quershi vs Allwyn Gonsalves
2026 Latest Caselaw 4961 Bom

Citation : 2026 Latest Caselaw 4961 Bom
Judgement Date : 13 May, 2026

[Cites 0, Cited by 0]

Bombay High Court

Mohammed Lliyas S Quershi vs Allwyn Gonsalves on 13 May, 2026

2026:BHC-OS:12324

                                                     1                    1-EXA-222-2021 (OS) .doc


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

                           EXECUTION APPLICATION NO. 222 OF 2021

            Mohammed Lliyas S Quershi                                                       ...Applicant
                 Versus
            Allwyn Gonsalves                                                                ...Respondent
                                                   WITH
                             INTERIM APPLICATION NO. 2007 OF 2020
                                 --------------------------------------------
            Mr. Vishal Pramod Thakur, for the Applicant.
            Mr. Karan Jain, for the Respondents a/w Mr. Strysyn Allwyn Gonsalves, for
            Respondent No. 1(c).
            Mr. Mohd Iliyas S. Qureshi, Applicant, present in person.
            Mr. Strysyn Allywyn Gonsalves, Respondent No. 1(c), present in person.
                                      --------------------------------------------


                                                CORAM : ADVAIT M. SETHNA, J.

DATED : 13 MAY 2026 P.C.:- (VACATION COURT)

1. Heard learned counsel for the parties and perused the earlier orders

passed in these proceedings. By an earlier order of this Court dated 29

November 2025, it had recorded that the parties were exploring settlement

talks. Pursuant to the order dated 29 November 2025, the proceedings were

adjourned on 16 December 2025 and directed to be listed under the caption

"For Settlement."

2. Today, the parties appearing before the Court tendered the original

2 1-EXA-222-2021 (OS) .doc

Consent Terms dated 13 May 2026. The said Consent Terms duly record the

terms of settlement, which are more particularly set out in paragraph 2

thereof, reproduced hereinbelow:-

"2) The aforesaid amount shall be paid in the following instalments:

i. 1st Instalment: Rs. 22,50,000/- on signing of the present Consent terms i.e., on 13t May 2026, to be paid by way of direct Bank Transfer in the account of the Executant Applicant, the details of which are given in the below mentioned paragraphs. ii. 2nd Instalment: Rs. 22,50,000/- on 12th June 2026, to be paid by way of direct Bank Transfer in the account of the Executant Applicant, the details of which are given in the below mentioned paragraphs.

iii. 3rd Instalment: Rs. 12,00,000/- on 12th July 2026, to be paid by way of direct Bank Transfer in the account of the Executant Applicant, the details of said bank account are given in the below mentioned paragraphs.

iv. 4th Instalment: Rs. 12,00,000/- on 10th August 2026, to be paid by way of direct Bank Transfer in the account of the Executant Applicant, the details of said bank account are given in the below mentioned paragraphs."

3. The parties to the present proceedings, namely the Applicant (original

Claimant) and the Opponent (original Respondent), are personally present

before the Court and have been duly identified by their respective advocates.

3 1-EXA-222-2021 (OS) .doc

4. The signatures of the parties on the Consent Terms have also been duly

identified by the advocates for the respective parties.

5. Learned counsel for the respective parties submit that, in light of the

Consent Terms dated 13 May 2026, the proceedings and the controversy

therein may be brought to an amicable close, and in view thereof, nothing

further survives in the said proceedings.

6. Considering the above, the Consent Terms dated 13 May 2026, in

original, are taken on record and marked as "X" for identification.

7. Execution Application No. 222 of 2021 is accordingly Disposed Of in

terms of the Consent Terms (Supra).

8. The Interim Application filed in the Execution Application also does

not survive and is accordingly Disposed Of.

9. All concerned to act on an authenticated copy of this order.

[ADVAIT M. SETHNA, J.]

 
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