HIMANSHUBHAI VITHALBHAI DHADHUK Vs. JAWAHARBHAI MANHARLAL CHAVDA

JUDGEMENT

(1.) Learned advocates for the parties have filed a joint memo, stating there-under that parties have settled the disputes and as such, Special Civil Applications be permitted to be withdrawn. As a consequence thereof, appeals would also not survive for consideration.

(2.) Placing their submission on record, Special Civil Application No.13244 of 2019 and Special Civil Application No.14555 of 2019 are permitted to be withdrawn. Consequently, the appeals would not survive for consideration and accordingly, same stand DISMISSED as withdrawn.

(3.) All pending Civil Applications are consigned to record.