Bombay High Court
M/S. Vandana Enterprises vs M/S. Avesh Developers And Contractors ... on 27 November, 2018
Author: K.R.Shriram
Bench: K.R.Shriram
1/2 903.COMEX109.17.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL EXECUTION APPLICATION NO.109 OF 2017
IN
SUMMARY SUIT NO.246 OF 2010
M/s.Vandana Enterprises )....Plaintiff
V/s.
M/s.Avesh Developers & Contractors & Ors. )....Respondents
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Mr.Yogesh C.Naidu a/w Mr.Ishan Srivastava a/w Ms.Kinnari Chheda I/by M/s.K.V.Chheda & Co. for claimant. Mr.Jagat Vasant Shah-director of claimant present. Ms.Sneha Mishra for respondent nos.6 to 8. Mr.Asif Pawar, Ms.Saeeda Anwar Pawar, Mr.Anwar Pawar,Mr.Suhail Anwar Pawar, Mr.Sajid Anwar Pawar and Mr.Sameer Anwar Pawar- respondents present in Court.
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CORAM : K.R.SHRIRAM,J DATE : 27.11.2018 P.C.:-
1. Parties have entered into consent terms. The consent terms dated 21.11.2018 signed by the applicant, respondents and their respective Advocates is taken on record and marked `X' for identification. Counsel state that persons who have signed the consent terms are present in court and identify them.
2. Order in terms of consent terms. All undertakings accepted. Statements made by the parties in the consent terms are KJ ::: Uploaded on - 28/11/2018 ::: Downloaded on - 30/12/2018 09:15:11 ::: 2/2 903.COMEX109.17.doc also accepted as undertakings to this Court.
3. Application be listed for directions on 4..1.2019.
4. Parties to act on an authenticated copy of this order.
(K.R.SHRIRAM,J) KJ ::: Uploaded on - 28/11/2018 ::: Downloaded on - 30/12/2018 09:15:11 :::