JOLLY TEA INDIA LTD Vs. RAJESHBHAI KANTILAL PARMAR

JUDGEMENT

(1.) LEARNED advocate for the respective parties have placed on record the final settlement agreement signed by all the concerned. In view of this final settlement agreement, learned advocates have requested the Court to dispose of this group of matters in terms of final settlement agreement. Orders accordingly.

(2.) THE parties are to abide by the final settlement agreement, as if it is an order made by the Court. Rule made absolute. No costs. Registry to maintain copy of this order in each of the petitions.