Bombay High Court
Sbicap Securities Limited vs Shailesh Bhupatrai Bhalaria And Anr on 1 August, 2024
2024:BHC-OS:11525
Digitally
signed by
MUGDHA
MUGDHA MANOJ
MANOJ PARANJAPE
PARANJAPE Date:
2024.08.01
1 24-ARBP 411-21 @ IA 2607-21.doc
18:45:16
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION NO.411 OF 2021
SBICAP Securities Limited ... Petitioner
V/s.
Shailesh Bhupatrai Bhalaria & Anr. ... Respondents
WITH
INTERIM APPLICATION NO.2607 OF 2021
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Adv. Deepak Dhane a/w Viraj Bhate i/by Corporate Pleaders for the Petitioner.
Adv. Simran Kasat i/by Bathiya Legal for Respondent No.1.
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CORAM : ARIF S. DOCTOR, J.
DATE : 1ST AUGUST 2024
P.C. :
1. Mentioned out of turn.
2. Learned Counsel for both parties submit that consent terms have been entered into between the Petitioner and Respondent No.1. They thus request that the captioned Petition be disposed of in terms of the consent terms.
3. The consent terms are taken on record and marked 'X' for identification for today's date. As per the usual practice, the parties to appear Mugdha 1 of 2 ::: Uploaded on - 01/08/2024 ::: Downloaded on - 02/08/2024 13:49:05 ::: 2 24-ARBP 411-21 @ IA 2607-21.doc before the affirming officer of this Court, who shall verify due execution of the consent terms. Hence, the matter is kept back. Later on
4. A report of the Associate of this Court, who has verified due execution of the consent terms, is annexed to the consent terms. The consent terms are thus taken on record.
5. The Petitioner has today handed over a Demand Draft of Rs.14,00,000/- to the Learned Counsel appearing on behalf of the Respondent No.1 in full and final settlement as per the consent terms.
6. The Petition is thus disposed of in terms of the consent terms.
7. In view of the above, the Interim Application is also disposed of.
(ARIF S. DOCTOR, J.)
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