LAWS(BOM)-2022-12-266

MOONGIPA REALTY PRIVATE LIMITED Vs. SHEKHAR RAJAN PRASAD

Decided On December 23, 2022
Moongipa Realty Private Limited Appellant
V/S
Shekhar Rajan Prasad Respondents

JUDGEMENT

(1.) Heard Mr. Godbole, learned counsel appearing for the Appellant and Mr. Nilesh Gala, learned counsel appearing for the Respondent.

(2.) Both the learned counsel appearing for the Appellant and Respondent tenders Consent Terms. Consent terms are taken on record and marked 'X' for identification. Consent Terms reads as under :

(3.) Consent Terms are signed by Mr. Rajesh Agarwal, Director of Appellant who has been authorised by the Appellant by Resolution dtd. 22/12/2022. Said resolution is annexed to the Consent Terms.