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CASE NO.: Appeal (civil)  20-21 of 2008

PETITIONER: Vijaykumar Purshottam Kabali HUF & Anr.

RESPONDENT: Sundeep Jugalkishore Gupta

DATE OF JUDGMENT: 05/05/2008

BENCH: P.P. NAOLEKAR & V.S. SIRPURKAR

JUDGMENT: JUDGMENT                                                   

O R D E R NON-REPORTABLE

I.A. NOS. 2-3 IN CIVIL APPEAL NOS. 20-21 OF 2008 WITH I.A. NO. 2 IN CIVIL APPEAL NO. 22 OF 2008

1.      Mr. V.A. Mohta, senior counsel assisted by  Mr. Vishwajit  Singh, Advocate-on-record appearing for the appellants/applicants  and  Mr. Shekhar Naphade, senior counsel assisted by  Mr. M.J. Paul,  Advocate-on-record  for respondent\026Sundeep Jugalkishore Gupta  (plaintiff in Civil Suit No. 1680 of 1987 pending before the Bombay  High Court) and  Ms.  Aparna Jha, Advocate appearing for Housing  Development Infrastructure Limited (HDIL), have submitted that the  long standing disputes in Civil Suit No.1680 of 1987 pending in the  High Court of Bombay have been settled between the parties on the  consent terms.  The counsel for the respective parties have prayed for  disposal of  Civil Suit No.1680 of 1987 pending before the Bombay  High Court on the conditions contained in the consent terms.   2.      The counsel have filed the consent terms on which the disposal  of the suit is prayed for.  The Memo of Consent Terms signed by the  parties and also by respective advocates representing them, has been  taken on record by this Court. 3.      In view of the consent terms between the parties, Housing  Development and Infrastructure Ltd. (HDIL) (formerly known as  Housing Development & Improvement India Limited) would be  added as a party and as defendant in Civil Suit No. 1680 of 1987  pending in the Bombay High Court. 4.      As per the agreement between the parties on the conditions  contained in the consent terms dated 29.4.2008, Civil Suit No. 1680 of  1987 pending before the Bombay High Court shall stand disposed of  without any order as to costs.    5.      The consent terms filed herein shall form part of this order and  also part of the record. 6.      These I.As. also stand disposed of.