ABAD MUNI CORPORATION Vs. EVEREST THEATRES

JUDGEMENT

(1.) AT the time of hearing of this Appeal, Mr. Vibhuti Nanavati, learned Advocate for the Respondent states that the matter has been settled between the parties, and by virtue of that settlement, the Respondent has paid all the municipal taxes to the Appellant Ahmedabad Municipal Corporation for the assessment year in questions of M.V.Appeal No. 899 of 1980, and the Respondent shall not claim any refund of the said amount in future. Therefore, according to Mr. Vibhuti Nanavati, learned Advocate for the Respondent, instant Appeal filed by the Ahmedabad Municipal Corporation now does not assume any survival value. He therefore urges to pass appropriate order. Mr. M.G.Nagarkar, learned Advocate for the Appellant, on the basis of the statement made by Mr. Vibhuti Nanavati, learned Advocate for the Respondent, does not press this Appeal and seeks leave to withdraw the same. Hence, leave to withdraw the Appeal is granted. The Appeal stands disposed of as it is withdrawn, with no order as to costs.