SIDHPUR COMMODITIES PVT. LTD. Vs. SHAH GROUP

JUDGEMENT

(1.) This Interim Application has been taken out by the Applicant/Plaintiff seeking the following reliefs :

(2.) Mr.Upadhyay, learned Counsel for the Applicant/Plaintiff would submit that earlier on atleast three occasions, this Court had listed the matter for filing of Consent Terms, however, the Defendants, the Respondents in the Interim Application, have despite having their terms inserted in the Consent Terms, till date, not signed the said Consent Terms and for one reason or the other, are avoiding to sign. Mr.Upadhyay, accordingly, submits that, atleast Prayers (b), (d) and (e) be granted.

(3.) On the other hand, Mr.Mr.Rushabh Thacker for the Defendants No.2 to 5 & 7, would submit that one last opportunity be granted to settle the matter and learned Counsel earnestly seeks time to take instructions to settle the matter. He would submit that broadly his clients were in agreement with the Consent Terms, however, on the issue of default in clause no.2.(ii) and (iii), there were some issues which he seeks to persuade his clients to resolve. Accordingly, at his request, list on 12/9/2023.