Bombay High Court
Sikkim Ferro Alloys Limited vs Shree Vaishnav Metal And Power Private ... on 24 April, 2024
Author: Abhay Ahuja
Bench: Abhay Ahuja
2024:BHC-OS:6647
904. COMEXL 33521-23.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL EXECUTION APPLICATION (L) NO. 33521 OF 2023
Sikkin Ferro Alloys Limited ...Decree Holder
V/s.
Shree Vaishnavi Metal and Power Pvt. Ltd. ...Judgment Debtor
Mr. Akshay Deshmukh with Mr. Sanket Kadam for Decree Holder.
Mr. Deshna Parikh for Respondent.
Mr. Kamlesh Kanunga, authorised representative of Judgment Debtor.
Mr. Dinesh Agarwal Respondent in person.
CORAM : ABHAY AHUJA, J.
DATE : 24th APRIL, 2024
P.C. :
1. When the matter was called out in the morning session, this Court was informed that the parties were signing the consent terms and the matter be kept back.
2. When the matter is called out in the afternoon session, learned Counsel appearing for the parties tender across the bar consent terms noted and registered on 24th April, 2024, signed by the directors/authorised signatories of the parties and their respective Advocates, submitting that the execution application can be disposed of in terms of the consent terms.
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904. COMEXL 33521-23.doc
3. 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.
4. Both the learned Counsel, on instructions, submit that since the settlement involves transfer of immovable non agriculture land, the Applicant will bear the stamp duty and registration charges in respect of the said transfer and the consent terms are subject to payments of the stamp duty and registration charges.
5. Accordingly, the execution application stands disposed of as above.
(ABHAY AHUJA, J.) Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:
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