Bombay High Court
Sanjay Pukhraj Bafna And Anr vs Volkswagen Finance Pvt. Ltd on 12 October, 2020
Author: G. S. Patel
Bench: G.S. Patel
15-IAL-3117-2020 IN ARBPL-3113-2020.DOCX
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO. 3117 OF 2020
IN
ARBITRATION PETITION (L) NO. 3113 OF 2020
Sanjay Pukhraj Bafna & Anr ...Petitioners
Versus
Volkswagen Finance Pvt Ltd ...Respondents
Mr Kunal Katariya,with Ritesh Jain, i/b MJ Juris , for the Petitioners.
Mr Dhurmil Shah, with Hemant Yadav, i/b The Chambers of Jangra & Associates, for the Respondent.
CORAM: G.S. PATEL, J
(Through Video Conference)
DATED: 12th October 2020
PC:-
1. Heard through video conferencing.
2. The parties have settled their disputes. They have tendered Consent Minutes of the Order. I am satisfied that the Consent Minutes are in order. They are not contrary to law and have been Shephali drawn by the parties of their own volition in reflection of their true Mormare Digitally signed by Shephali Mormare Date: 2020.10.13 09:57:15 +0530 Page 1 of 2 12th October 2020 15-IAL-3117-2020 IN ARBPL-3113-2020.DOCX intentions. The undertakings, if any, in the Consent Minutes of the Order are accepted as undertakings to the Court.
3. The Arbitration Petition and the Interim Application are disposed of in accordance with the Consent Minutes of the Order.
4. A soft copy of the Consent Minutes of the Order will be uploaded as the second order in the matter. The Petitioners' Advocates will apply to the Registry for a filing token within one week to file the hard copy of the Consent Minutes of the Order. The hard copy will be marked "X" for identification. The Registry is to ensure that the hard copy of the signed Consent Minutes of the Order is permanently retained on file as part of the record and is not sent for destruction in the ordinary course.
5. This order will be digitally signed by the Private Secretary of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.
(G. S. PATEL, J) Page 2 of 2 12th October 2020