ABHIMANU ARJUN JAGTAP Vs. PRADIPBHAI RASIKLAL RAVAL

JUDGEMENT

(1.) Today when the present Civil Revision Application is taken up for final hearing Mr.Dakshesh Mehta, learned advocate appearing on behalf of the petitioner and Mr.Anvesh Vyas, learned advocate appearing for Mr.N.K. Majmudar, learned advocate appearing on behalf of the respondent have produced on record two copies of settlement purshish of settlement purshish signed by the petitioner and the respondent in separate purshish, the signature of the respective parties are identified by their respective advocates, by which the present petitioner - tenant has agreed to hand over vacant and peaceful possession of the suit property within a period of three months from the date of settlement to the respondent herein - landlord and that in turn the petitioner and the respondent have agreed to withdraw all the proceedings, civil as well as criminal filed against each other within a period of 15 days after the peaceful and vacant possession of the suit property/rented property is handed over to the respondent by the petitioner. It is reported that the respondent is personally present in the Court and he has agreed to the terms of the settlement purshish. Both the purshish are directed to be taken on record. The learned advocates appearing on behalf of the respective parties have requested to dispose of the present Civil Revision Application in terms of the settlement purshish

(2.) In view of the above, present Civil Revision Application is disposed of in terms of the settlement purshish. Both, the petitioner and the respondent are hereby directed to act as per the aforesaid settlement. With this present Civil Revision Application is disposed of in terms of the settlement purshish.

(3.) In view of disposal of the Civil Revision Application, no order in the Civil Application and the Civil Application is also accordingly disposed of.