Bombay High Court
Surendra Vishwanath Mishra And Anr vs Mohammed Iqbal Yasin Badgujar And Anr on 18 September, 2018
Author: S.J. Kathawalla
Bench: S.J. Kathawalla
Nitin 1 / 2 914-NMSL-2034-2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION (L) NO. 2034 OF 2018
IN
SUIT (L) NO. 1139 OF 2018
Surendra Vishwanath Mishra and Anr. ... Plaintiffs
Versus
Mohammed Iqbal Yasin Badgujar and Anr. ... Defendants
Mr.A.Kaushik I/b. M/s. Kaushik and Company for the Plaintiffs.
Mr.Upadhyay I/b. Mr. A.M.Saraogi for the Defendants.
CORAM : S.J. KATHAWALLA, J.
DATED : 18TH SEPTEMBER,2018 P.C.:
The learned Advocates appearing for the parties have tendered Consent Terms dated 18th September, 2018. They submit that the Consent Terms be taken on record and the above Suit be decreed in terms of the Consent Terms. The Consent Terms are taken on record and marked 'X' for identification. The Consent Terms are signed by Plaintiff No.1, Constituted Attorney of Plaintiff No. 2 and Defendant Nos. 1 and 2. The Consent Terms are also signed by the Advocates / Counsel of the parties. The signatories to the Consent Terms are present in Court and have informed the Court that they have gone through the contents of the Consent Terms ; they have understood its contents and have signed the Consent Terms of their own free will and volition and there is no force or coercion involved. The statement is accepted. The ::: Uploaded on - 21/09/2018 ::: Downloaded on - 22/09/2018 00:37:22 ::: Nitin 2 / 2 914-NMSL-2034-2018.doc undertakings recorded in the Consent Terms are accepted. The above Suit is decreed in terms of the Consent Terms marked 'X'. The above Notice of Motion is also disposed off.
( S.J.KATHAWALLA, J. ) ::: Uploaded on - 21/09/2018 ::: Downloaded on - 22/09/2018 00:37:22 :::