Bombay High Court
Ah Chung Tannery(Tanners & Leathers ... vs Ramjivan Singh & 2 Ors on 12 February, 2020
Author: Swapna Joshi
Bench: Swapna Joshi
1 WP.251-08.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
CRIMINAL WRIT PETITION NO. 251 OF 2008
( AH Chung Tannery (Tanners & Leathers Merchants) Thr. Its Partner
NIEN CHI HSIUNG
Vs.
Ramjivan Singh & Ors.)
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri Suyog R. Agrawal, Adv. h/f Shri S.V. Sirpurkar, Adv. for
the Petitioner.
Shri Sanjay Patrikar, Advocate for the Respondents.
CORAM: MRS. SWAPNA JOSHI, J.
DATED : 12th February, 2020.
The matter is already admitted and listed for final hearing.
2. Heard, Shri Suyog R. Agrawal, Advocate holding for Shri S.V. Sirpurkar, learned Advocate for the petitioner and Shri Sanjay Patrikar, learned Advocate for the respondents.
3. Learned Advocates for both the parties submitted that the matter has been settled by the learned mediator. The report in that regard which was already placed on record is marked as 'Exh.A', whereas, the consent terms are marked as 'Exh.B'.
4. It is submitted that the consent terms ::: Uploaded on - 13/02/2020 ::: Downloaded on - 09/06/2020 03:30:57 ::: 2 WP.251-08.odt are signed by both the parties as well as their respective Advocates.
5. In view of the settlement of the matter, Criminal Writ Petition No.251/2008 stands disposed of.
6. Needless to say that, in view of the settlement of the present matter, Criminal Complaint No.3151/2004, does not survive.
(MRS. SWAPNA JOSHI, J.) SD. Bhimte ::: Uploaded on - 13/02/2020 ::: Downloaded on - 09/06/2020 03:30:57 :::