MANOJ HIRACHAND SHAH Vs. SPECIAL SECRETARY APPEALS

JUDGEMENT

(1.) Registry shall accept the vakalatnama of learned advocate Mr.Hari Brahmbhatt on behalf of the respondent No.5, as and when it is filed.

(2.) Rule. Learned advocates waive service of notice of rule for and on behalf of the respective respondents.

(3.) At the outset, learned advocates appearing for the petitioner as well as respondent No.5 have submitted that the parties have settled the dispute and an affidavit dtd. 1/2/2023 on behalf of the respondent No.5 is forwarded to this Court. The same is ordered to be taken on record.