The Malad Sati Smruti Chsl vs Toughcons Realtors Pvt Ltd on 8 January, 2021

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Bombay High Court

The Malad Sati Smruti Chsl vs Toughcons Realtors Pvt Ltd on 8 January, 2021

Bench: G.S. Patel

                                                                     8-9-ARBAPL-8141-2020.DOC




                   Shephali



                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              ORDINARY ORIGINAL CIVIL JURISDICTION
                                     IN ITS COMMERCIAL DIVISION
                     COMM ARBITRATION APPLICATION (L) NO. 8141 OF 2020
                                                    WITH
                              ARBITRATION PETITION (L) NO. 2737 OF 2020

                    The Malad Sati Smruti CHS Ltd                                ...Applicant
                         Versus
                    Toughcons Realtors Pvt Ltd                                 ...Respondent

Mr Anand Mishra, i/b Mr Ashok M Saraogi, for the Applicant. An Advocate, for the Respondent.

                                             CORAM:        G.S. PATEL, J
                                                           (Through Video Conference)
                                             DATED:        8th January 2021
                    PC:-

1. Heard through video conferencing. Shephali Mormare Digitally signed

2. The parties have settled their disputes. Consent Terms are by Shephali tendered. I am satisfed that the Consent Terms are in order, not Mormare Date: 2021.01.11 16:21:28 +0530 contrary to law and have been drawn by the parties of their own volition in refection of their true intentions. The Consent Terms are fled in hard copy and soft copy.

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8th January 2021 8-9-ARBAPL-8141-2020.DOC

3. The undertakings, if any, in the Consent Terms are accepted as undertakings to the Court.

4. A soft copy of the Consent Terms will be uploaded as the second order in the matter. The hard copy will be marked "X" for identifcation. The Registry is to ensure that the hard copy of the signed Consent Terms is permanently retained on fle as part of the record and is not sent for destruction in the ordinary course.

5. The Arbitration Petition and the Arbitration Application are both disposed of in accordance with the Consent Terms.

6. Refund of the Court fees in accordance with the Rules. For the purposes of Section 43 of the Maharashtra Court Fees Act and the proviso to that Section, today's date is the date of making a claim for repayment. The Prothonotary & Senior Master will issue a certifcate for a refund of Court Fees computed according to the Rules. He will act on production of an authenticated copy of this order without requiring a separate application.

7. This order will be digitally signed by the Private Secretary of this Court. All concerned will act on production of a digitally signed copy of this order.

(G. S. PATEL, J) Page 2 of 2 8th January 2021

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