Bombay High Court
Abha Ashish Dndekar vs Ashish Subhash Dandekar And 2 Ors. on 2 September, 2025
Author: Abhay Ahuja
Bench: Abhay Ahuja
4. S 1257-12.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
SUIT NO. 1257 OF 2012
Abha Ashish Dandekar ...Plaintiff
V/s.
Ashish Subhash Dandekar and Ors. ...Defendants
None for the Plaintiff.
Mr. Bhavik Lalan with Ms. Shlesha Sheth and Mr. Abhishek Nair i/b
FZB & Associates for the Defendant No.1.
Mr. Vikrant Parshurami, AGP for the State.
Mr. Zulfiquar A. Shaikh, Master & Assistant Prothonotary (Adm.)
present.
CORAM : ABHAY AHUJA, J.
DATE : 2nd SEPTEMBER, 2025
P.C. :
1. Today the matter has been listed under the caption "For Compliance".
2. When the matter is called out, Mr. Shaikh, from the Decree Department appears and submits that the CCRA's order dated 14 th August, 2025 in Appeal has been received and therefore, this Court may record compliance of the order dated 19th August, 2025.
3. However, Mr. Lalan, learned Counsel appears for the Defendant No.1 and submits that the CCRA has through inadvertence referred to the document as "consent terms" rather than "consent decree" and the Digitally signed by NIKITA NIKITA YOGESH said order be corrected. Let the CCRA be approached in this regard. YOGESH GADGIL GADGIL Date:
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4. S 1257-12.doc
4. List on 7th October, 2025 for compliance. Liberty to apply.
5. After the CCRA passes the order on an appropriate application made in this behalf, let the CCRA forward the duly stamped original consent decree dated 3rd April, 2013 to the Decree Department of this Court.
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