Bombay High Court
Rakshit Ramesh Damani And Anr vs Varsha Aurangabadkar Chopra Nee Miss ... on 14 September, 2021
Author: G.S. Patel
Bench: G.S. Patel
902-S-56-2021.DOC
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
SUIT NO. 56 OF 2021
WITH
INTERIM APPLICATION NO. 793 OF 2020
IN
SUIT NO. 56 OF 2021
WITH
INTERIM APPLICATION NO. 2147 OF 2019
IN
SUIT NO. 56 OF 2021
AND
INTERIM APPLICATION (L) NO. 7355 OF 2021
AND
CONTEMPT PETITION (L) NO 7358 OF 2021
Rakshit Ramesh Damani & Anr ...Plaintiffs
Versus
Varsha Aurangabadkar Chopra née Miss Varsha
Ramesh Aurangabadkar & Anr ...Defendants
Ms Kausar Banatwala, with Gauri Sakhardande, i/b Tushar
Digitally
signed by Gaoradia, for the Plaintiffs.
SHEPHALI
SHEPHALI
SANJAY
SANJAY
MORMARE
Mr Sameer Tendulkar, for Defendant No. 2.
MORMARE Date:
2021.09.15
Mr Gautam D Chopra, Defendant No. 2, present.
10:10:42
+0530
Page 1 of 3
14th September 2021
902-S-56-2021.DOC
CORAM: G.S. PATEL, J
DATED: 14th September 2021
PC:-
1.The parties have settled their disputes. Consent Terms are tendered. The Consent Terms are taken on record and marked "X" for identification with today's date. These are signed by Plaintiffs Nos. 1 and 2, Defendants Nos. 1 and 2 as also their Advocates. I am satisfied that the Consent Terms are in order, not contrary to law and have been drawn by the parties of their own volition in reflection of their true intentions.
2. The undertakings, if any, in the Consent Terms being accepted as undertakings to the Court.
3. The Suit is decreed in accordance with the Consent Terms.
4. A soft copy of the Consent Terms will be uploaded as the second order in the matter.
5. The Registry is to ensure that the hard copy of the signed Consent Terms is permanently retained on file as part of the record and is not sent for destruction in the ordinary course.
6. 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 claim for repayment. The Prothonotary & Senior Master will issue a certificate for a refund of Court Fees computed according to the Page 2 of 3 14th September 2021 902-S-56-2021.DOC Rules. He will act on production of an authenticated copy of this order without requiring a separate application.
7. Parties agree that the Contempt Petition may be disposed of in view of the Consent Terms without any order. So ordered. The Execution Application is infructuous and disposed of accordingly.
8. This order will be digitally signed by the Private Secretary of this Court. All concerned will act on production of a digitally signed copy of this order.
(G. S. PATEL, J) Page 3 of 3 14th September 2021