Bombay High Court
Ajab Real Estate Co. Pvt. Ltd. (Now Known ... vs M/S. Avesh Developers And Contractors ... on 8 January, 2019
Author: K.R. Shriram
Bench: K.R.Shriram
1/11 2.COMEX-111-2017.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY AND ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL EXECUTION APPLICATION NO.111 OF 2017
IN
SUMMARY SUIT NO.3327 OF 2009
Ajab Real Estate Company Pvt. Ltd. ....Plaintiff
Vs.
M/s. Avesh Developers and Contractors and Ors. ....Defendants
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Mr. Sarosh Damania a/w. Mr. Ishan Srivastava I/b. K.V. Chheda and
Company for plaintiff.
Mr. Jagat Shah, Director of plaintiff present.
Ms. Sneha Mishra I/b. N.R. Tiwari for defendants.
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CORAM : K.R.SHRIRAM, J.
DATE : 8th JANUARY 2019 P.C.:
1 Parties have entered into consent terms dated 31 st December 2018. The consent terms signed by director of plaintiff, defendant no.1 through its partners and discharging party/surety through its partners is taken on record and marked "X" for identification. Mr. Damania, counsel for plaintiff and Ms. Mishra, counsel for defendants state that the signatories to the consent terms are present in Court and identify them. 2 Order in terms of the consent terms. All undertakings given in the consent terms by each of the signatory are accepted and so ordered.
Each of the signatory further assured to the Court in person that they shall strictly comply with the undertakings given to this Court.
Gauri Gaekwad ::: Uploaded on - 09/01/2019 ::: Downloaded on - 12/01/2019 05:13:16 ::: 2/11 2.COMEX-111-2017.doc 3 For convenience, a scanned copy of the consent terms is reproduced herein below : Gauri Gaekwad ::: Uploaded on - 09/01/2019 ::: Downloaded on - 12/01/2019 05:13:16 ::: 3/11 2.COMEX-111-2017.doc Gauri Gaekwad ::: Uploaded on - 09/01/2019 ::: Downloaded on - 12/01/2019 05:13:16 ::: 4/11 2.COMEX-111-2017.doc Gauri Gaekwad ::: Uploaded on - 09/01/2019 ::: Downloaded on - 12/01/2019 05:13:16 ::: 5/11 2.COMEX-111-2017.doc Gauri Gaekwad ::: Uploaded on - 09/01/2019 ::: Downloaded on - 12/01/2019 05:13:16 ::: 6/11 2.COMEX-111-2017.doc Gauri Gaekwad ::: Uploaded on - 09/01/2019 ::: Downloaded on - 12/01/2019 05:13:16 ::: 7/11 2.COMEX-111-2017.doc Gauri Gaekwad ::: Uploaded on - 09/01/2019 ::: Downloaded on - 12/01/2019 05:13:16 ::: 8/11 2.COMEX-111-2017.doc Gauri Gaekwad ::: Uploaded on - 09/01/2019 ::: Downloaded on - 12/01/2019 05:13:16 ::: 9/11 2.COMEX-111-2017.doc Gauri Gaekwad ::: Uploaded on - 09/01/2019 ::: Downloaded on - 12/01/2019 05:13:16 ::: 10/11 2.COMEX-111-2017.doc 4 Mr. Damania, counsel for plaintiff states that the entire amount has been paid to plaintiff. Gauri Gaekwad ::: Uploaded on - 09/01/2019 ::: Downloaded on - 12/01/2019 05:13:16 ::: 11/11 2.COMEX-111-2017.doc 5 Execution applications accordingly stands disposed. 6 Liberty to apply. (K.R. SHRIRAM, J.) Gauri Gaekwad ::: Uploaded on - 09/01/2019 ::: Downloaded on - 12/01/2019 05:13:16 :::