ZYDEX INDUSTRIES Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, the applicants herein have prayed for the following reliefs :-

(2.) The brief facts required for adjudication of the present application reads thus :-

(3.) Considering the fact that the parties have arrived at an amicable settlement and the said settlement is produced on record at page No.23- 26 reads that the dispute is also resolved qua the Reference (LCV) No.642 of 2001 as per the terms of settlement. The proceedings initiated by the respondent No.2 by filing the Criminal Case No.631 of 2014 against the applicants for non-compliance of the award dtd. 13/9/2010 in Reference (LCV) No.642 of 2001 does not survive.