NILESH MANSUKHLAL PATEL . Vs MUKESH MANSUKHLAL KOHTARI .
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE DEEPAK GUPTA, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-003326-003326 / 2016
Diary number: 36640 / 2012
Advocates: ANIL SHRIVASTAV Vs
VIKAS MEHTA
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3326 OF 2016
NILESH MANSUKHLAL PATEL & ANR. Appellant(s)
VERSUS
MUKESH MANSUKHLAL KOHTARI & ORS. Respondent(s)
WITH
CIVIL APPEAL NO. 3327 OF 2016
J U D G M E N T
KURIAN, J.
1. The appellants are before this Court, aggrieved
by the order dated 07.08.2012 passed by the High
Court of Judicature of Bombay in Notice of
Motion(Lodging) No. 2371/2012 in Criminal Contempt
Petition No. 2 of 2011 in Arbitration Petition No.
315 of 2003.
2. We are happy that during the pendency of the
appeals before this Court, the parties have settled
their disputes. The Consent Terms (in original)
dated 02.11.2018, duly signed by the parties and
their respective counsel, have been handed over to
us. The same is taken on record. The consent terms
shall form part of the decree.
3. The impugned order shall stand modified
accordingly.
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4. The appeals are disposed of in terms of the
Consent Terms dated 02.11.2018.
.......................J. [ KURIAN JOSEPH ]
.......................J. [ DEEPAK GUPTA ]
.......................J. [ HEMANT GUPTA ]
New Delhi; November 20, 2018.