BASE INDUSTRIES GROUP Vs. BASE INDUSTRIES GROUP

JUDGEMENT

(1.) This Chamber Summons is filed by the original Judgment Debtor No.2 for the following reliefs:

(2.) In essence, the application is to set aside the Consent Decree dated 16th February 2016. This is the wording of prayer clause (c). The submission by Mr Vashi, shortly stated, is that the Consent Decree is a nullity and cannot be executed against Defendants Nos. 1 and

(3.) I have heard Mr Vashi for the Applicant, the 2nd Judgment Debtor at length. I also heard Mr Purohit and Mr Mookhi for the Decree Holder. Having considered their submissions carefully, I am unable to accept the sole submission advanced by Mr Vashi that the decree must be held to be a nullity because it is hit by the provisions of the Bombay Money Lenders Act. I have, for the reasons that follow, dismissed the Chamber Summons.