VIMALBEN Vs. CHARULKUMAR DAHYALAL SHAH

JUDGEMENT

(1.) LEARNED counsel for the parties have made joint request for disposal of this matter as the entire dispute is amicably settled between the parties. Shri Padhya learned advocate seeks permission to withdraw the application. Permission as sought for is granted. Matter is dismissed as withdrawn. Rule is discharged. There shall be no order as to costs.