SHAILESH CHANDRAKANT PARIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) At the outset, learned senior advocate Mr.I.H.Syed has submitted that the parties have already settled the dispute and he has forwarded a settlement dtd. 23/4/2022. The same is ordered to be taken on record. Further, it is submitted that accordingly, arbitral award is also passed on the basis of the said settlement by the Arbitral Tribunal. Thus, he has submitted that in view of the settlement, the applications may be allowed.

(3.) Learned advocate Mr.Parth Contractor has not disputed the settlement and has submitted that the parties have amicably settled the dispute.