Bombay High Court
Goodwill Theatres Private Ltd vs Sunteck Realty Limited on 16 July, 2021
Author: G.S. Patel
Bench: G.S. Patel
2-COMSL8039-2020 WITH IAL8044-2020.DOC
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL SUIT (L) NO. 8039 OF 2020
WITH
INTERIM APPLICATION (L) NO. 8044 OF 2020
Goodwill Theatres Pvt Ltd ...Plaintiff
Versus
Suntech Realty Ltd ...Defendant
Ms Vedanshi Shah, i/b Bipin Joshi, for the Plaintiff.
CORAM: G.S. PATEL, J
(Through Video Conferencing)
DATED: 16th July 2021
PC:-
1.Heard through video conferencing.
2. At the request of the Plaintiff and on the basis of the Consent Terms separately arrived at between the parties before the NCLT, the Suit is dismissed as withdrawn.
3. Court fees are to be refunded in accordance with the Rules. For the purposes of Section 43 of the Maharashtra Court Fees Act and the proviso to that Section, today's date is the date of making a Page 1 of 2 16th July 2021 ::: Uploaded on - 19/07/2021 ::: Downloaded on - 21/09/2021 14:03:24 ::: 2-COMSL8039-2020 WITH IAL8044-2020.DOC claim for repayment. The Prothonotary & Senior Master will issue a certificate for a refund of Court Fees computed according to the Rules. He will act on production of an authenticated copy of this order without requiring a separate application.
4. All concerned will act on production of an ordinary copy of this order.
(G. S. PATEL, J) Page 2 of 2 16th July 2021 ::: Uploaded on - 19/07/2021 ::: Downloaded on - 21/09/2021 14:03:24 :::