Supreme Court - Daily Orders
Sonia Gaurang Suctancar vs Gaurang Mangesh Suctancar on 9 September, 2021
Bench: M.R. Shah, Aniruddha Bose
ITEM NO.42 Court 13 (Video Conferencing) SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 9242/2020
(Arising out of impugned final judgment and order dated 20-07-2020
in LD-VC-CW No. 88/2020 passed by the High Court of Judicature at
Bombay at Goa)
SONIA GAURANG SUCTANCAR Petitioner(s)
VERSUS
GAURANG MANGESH SUCTANCAR Respondent(s)
(FOR ADMISSION and I.R. and IA No.72798/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.72799/2020-PERMISSION TO
FILE LENGTHY LIST OF DATES
IA No. 72798/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 72799/2020 - PERMISSION TO FILE LENGTHY LIST OF DATES) Date : 09-09-2021 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MR. JUSTICE ANIRUDDHA BOSE For Petitioner(s) Mr. Yashraj Singh Deora, AOR Ms. Sonal Mashankar, Adv.
Ms. Prakriti Roy, Adv.
Mr. Jayant Umesh Karn, Adv.
For Respondent(s) Mr. Ninad Laud, Adv.
Mr. Parag Rao, Adv.
Mr. Sahil Tagotra, AOR UPON hearing the counsel the Court made the following O R D E R It is reported that during the pendency of the present proceedings as such the parties have entered into a settlement agreement in the month of March, 2021 which is signed by both the parties. Therefore, now both the parties to act as per the terms and conditions of the settlement Signature Not Verified agreement entered into in the month of March, 2021, which is Digitally signed by R Natarajan Date: 2021.09.15 produced at Annexure P-1 to the application for permission 16:52:37 IST Reason:
to bring on record additional facts and documents dated 08.09.2021.
contd..
- 2 -
In that view of the matter now, the interim order passed by this Court appointing the Receiver shall have to be vacated. Learned counsel appearing on behalf of the petitioner has stated at the Bar that he has no objection if the order of appointment of Receiver is vacated. However, he has requested to observe in the order while disposing of the present proceedings that both the parties to act and abide as per the consent terms entered into between the parties in the month of March, 2021.
In view of the above, the Special Leave Petition stands disposed of in terms of consent terms/settlement agreement executed between the parties in the month of March, 2021, (Annexure P-1) to the application for permission to bring on record additional facts and documents dated 08.09.2021.
Pending application(s), if any, shall stand disposed of.
It goes without saying that both the parties to comply with and act as per the settlement agreement executed between the parties in the month of March, 2021. The interim order passed by this Court appointing the Receiver stands vacated.
Liberty to either party to move this Court in case of non-compliance of any of the terms and conditions of the Settlement Agreement executed in the month of March, 2021.
(NEETU SACHDEVA) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER