KIRANBHAI KRISHNAKANTBHAI MAJMUDAR Vs. NAV SARJAN MOTORS

JUDGEMENT

(1.) BOTH these Appeal from Orders are placed on board on the Note filed by learned advocate appearing on behalf of the appellants permitting them to withdraw both these Appeals from Orders as parties have settled the dispute amicably out of the Court and even Special Civil Suit No.66/2009 is also to be withdrawn by the original plaintiffs and in fact the pursis is submitted before the Trial Court. However, in view of the pendency of the present Appeals from Orders, the aforesaid Suit is not withdrawn.

(2.) MRS.Ketty Mehta, learned advocate appearing on behalf of the appellant of Appeal from Order No.382/2010 and Mr.H.R.Prajapati, learned advocate appearing on behalf of the appellant of Appeal from Order No.394/2010, have submitted that the appellants seek permission to withdraw the present Appeals from Orders unconditionally in view of the settlement arrived at between the parties and main Civil Suit itself is to be withdrawn.