RONALD J. FERNANDES Vs. RITA PINTO

JUDGEMENT

(1.) The parties report that the transaction in respect of the sale of 7, Southlands, 177 Upper Colaba, Mumbai 400 005 flat is complete. The purchase price has been received. The necessary permission from the Collector has also been received and possession also been delivered to the purchaser. The sale proceeds have been divided between the parties in the manner set out in the first Consent Terms dated 3rd February 2015 read with the further Consent Terms dated 12th August 2015.

(2.) The Suit has, therefore, come to an end.

(3.) Today the parties seek the order of return of the original documents. The original documents are to be returned to the respective parties, upon these being substituted with photocopies duly authenticated by their respective Advocates.