Bombay High Court
Isinox Limited (Formerly Known As ... vs Sikkim Ferro Alloys Limited on 2 February, 2021
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL SUIT NO. 1285 OF 2019
Isinox Ltd. ... Plaintiff
vs.
Sikkim Ferro Alloys Ltd. ... Defendant
Mr. Jairam Chandnani a/w. Mr. Ashwin Gupta i/b. Lexim Associates for
the Plaintiff.
Mr. Manthan Unadkat and Ms. Ruchita Sankhe i/b. Unadkat and Co. for
the Defendant.
CORAM : A. K. MENON, J.
DATED : 2nd FEBRUARY, 2021 P.C. :
1. Parties have arrived at a settlement in the suit. They tender consent terms signed on behalf of the plaintiff and defendant. Consent terms are taken on record after signatories have been identified. They are said to be duly authorised. Accordingly, I pass the following order :
(i) There will be decree in terms of consent terms which is taken on record and marked "X" for identification.
(ii) Suit is disposed in terms of the consent terms.
(iii) Interim Orders, if any, stand vacated
(iv) All interim and interlocutory applications stands disposed.
(v) Refund, if any, as per rules.
Digitally signed by (A. K. MENON, J.) Rajeshwari Rajeshwari R. Pillai R. Pillai Date:
2021.02.02 17:33:15 1/1 +0530 8-COMS-1285-2019.doc rrpillai