PATANJALI FOODS LIMITED Vs. M. T. FMT EFES

JUDGEMENT

(1.) Learned Advocates for the parties have mentioned this matter for urgent listing today as the parties have amicably settled the issue. The permission was granted and the present Suit is taken up for passing appropriate orders.

(2.) Heard Ms.Paurami B. Sheth, Learned advocate for the Plaintiff, and Mr. Harsh N. Parekh, Learned Counsel for the Defendant vessel. Registry is directed to accept vakalatnama of learned advocate Mr. Harsh Parekh on behalf of defendant.

(3.) Learned Advocates for both parties have filed Joint Purshish dtd. 30/6/2023 contending interalia that the Plaintiff and the Defendant Vessel Owner have amicably sorted out the issue outside this court and executed Settlement Agreement dtd. 28/6/2023 which is placed on record and sought permission to withdraw above Suit and lift of arrest order granted vide order dtd. 19/6/2023. The said Joint Purshish with scan copy of Settlement Agreement are taken on record and form part of this order.