DAYALDAS CHATURANI Vs. RAMESH CHHABLANI

JUDGEMENT

(1.) Mr. K.V. Shelat, learned advocate appearing for the appellants and Mr. Paras Sukhwani, learned advocate holding the brief of Mr. K.G. Sukhwani, learned advocate for the respondents would submit that a settlement has been arrived at between the parties in the Lok Adalat as early as on 8/4/2017 and during the course of settlement, it was resolved that the present appeal filed under Sec. 37 of the Arbitration and Conciliation Act, 1996 will be withdrawn. The submission is that the appellants may be permitted to withdraw the present appeal.

(2.) In view of the statement made by Mr. K.V. Shelat, learned advocate appearing for the appellants, the appeal is dismissed as withdrawn. Interim order, if any, stands discharged.

(3.) Pending civil application, if any, stands disposed of accordingly.