Vijaykumar Purshottam Kabali Huf & ANR. VS. Sundeep Jugalkishore Gupta [2008] INSC 803 (5 May 2008)
P.P. NAOLEKAR & V.S. SIRPURKAR
O R D E R NON-REPORTABLE I.A. NOS. 2-3 IN CIVIL APPEAL NOS. 20-21 OF 2008 WITH I.A. NO. 2 IN CIVIL APPEAL NO. 22 OF 2008
1. Mr. V.A. Mohta, senior counsel assisted by Mr. Vishwajit Singh, Advocate-on-record appearing for the appellants/applicants and Mr. Shekhar Naphade, senior counsel assisted by Mr. M.J. Paul, Advocate-on-record for respondentSundeep Jugalkishore Gupta (plaintiff in Civil Suit No. 1680 of 1987 pending before the Bombay High Court) and Ms. Aparna Jha, Advocate appearing for Housing Development Infrastructure Limited (HDIL), have submitted that the long standing disputes in Civil Suit No.1680 of 1987 pending in the High Court of Bombay have been settled between the parties on the consent terms. The counsel for the respective parties have prayed for disposal of Civil Suit No.1680 of 1987 pending before the Bombay High Court on the conditions contained in the consent terms.
2. The counsel have filed the consent terms on which the disposal of the suit is prayed for. The Memo of Consent Terms signed by the parties and also by respective advocates representing them, has been taken on record by this Court.
3. In view of the consent terms between the parties, Housing Development and Infrastructure Ltd. (HDIL) (formerly known as Housing Development & Improvement India Limited) would be added as a party and as defendant in Civil Suit No. 1680 of 1987 pending in the Bombay High Court.
4. As per the agreement between the parties on the conditions contained in the consent terms dated 29.4.2008, Civil Suit No. 1680 of 1987 pending before the Bombay High Court shall stand disposed of without any order as to costs.
5. The consent terms filed herein shall form part of this order and also part of the record.
6. These I.As. also stand disposed of.
