KANUBHAI PUNAMBHAI MALI Vs. K O SHAH

JUDGEMENT

(1.) RULE. Mr.Niraj Joshi, learned advocate appearing for Nanavati Associates, waives the service of notice of rule on behalf of the respondent No.3 herein, who is the main contesting party.

(2.) IN the facts and circumstances of the case, present application is taken up for final hearing today.

(3.) AS stated above, it is hereby clarified that as and when any proceedings are initiated by the applicant herein claiming any right on the basis of Settlement at Annexure-B, against the respondent No.3 IPCL, the same be considered in accordance with law and on merits, for which this Court has not expressed any opinion. With these present application is disposed of.