Bombay High Court
Echjay Forgings Pvt. Ltd vs The Divisional Joint Registrar ... on 6 December, 2018
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
1 901-wp 877-10
psv
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.877 OF 2010
Echjay Forgings Pvt. Ltd. ..Petitioner
Vs.
The Divisional Joint Registrar,
Co-operative Societies & Ors. ..Respondents
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Mr.Nimay Dave with Ms.Umargi Shah i/b. M/s.Bachubhai Munim & Co.
for Petitioner.
Mr.Aditya Mehta, Ms.Pooja Kothari i/b. M/s.Federal & Rashmikant for
Respondent Nos.4, 5 & 7.
Mr.Akbar Rizvi i/b. M/s.AKS Legal Consultants for Respondent Nos.6A
to 6C.
Mr.Manish Upadhye, AGP for State.
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CORAM : G.S. KULKARNI, J.
DATE : 6th DECEMBER, 2018 P.C.:
Learned Counsel for the private parties have tendered Consent Terms by which learned Counsel appearing for these parties state that the disputes and differences between the parties stand resolved. The Consent Terms are signed by the respective parties. Respondent Nos.8 and 9 are residing at Dubai (UAE) and they have signed the Consent Terms before Mr.Harjeet Singh, Vice Consul Consulate General of India, Dubai (UAE) on 21 October 2018. The Consent Terms as signed by respondent Nos.8 and 9 is tendered separately which is marked as "X-1" ::: Uploaded on - 07/12/2018 ::: Downloaded on - 29/12/2018 08:04:06 :::
2 901-wp 877-10 for identification. Respondent No.11 who is not represented by the Advocate, is present in the Court and states to have signed Consent Terms. She is identified by learned Counsel appearing for respondent Nos.6(a) to 6(c). There is no dispute on the signatures as made on the Consent Terms. The Consent Terms are also initialed by the Advocates appearing for the petitioner and the Advocates appearing for respondent Nos.4, 5 and 7 and for respondent Nos.6(a), 6(b) and 6(c). The Consent Terms as signed on behalf of all the other private respondents except respondent Nos.8 and 9 are taken on record and marked "X-2"
for identification. There is a resolution of the petitioner company authorising Shri Sarvadaman M. Doshi authorizing him to sign the Consent Terms.
2. This writ petition is accordingly disposed of in view of the Consent Terms. No costs.
[G.S. KULKARNI, J.] ::: Uploaded on - 07/12/2018 ::: Downloaded on - 29/12/2018 08:04:06 :::