SHAKUNTAL EDUCATION TRUST Vs. VASUDEV A PATEL

JUDGEMENT

(1.) RULE . Mr.Mahendra K. Patel, learned advocate waives service of rule.

(2.) LOOKING to the controversy involved in the matter, without examining the question as to whether the present Special Civil Application is maintainable or not, after the matter is heard for some time a consensus is arrived at between the parties, who are present in the Court that they shall abide by the consent terms dated 11th May 2005 (Annexure 'E', page 55) and to implement the same they shall act according to those consent terms and execute necessary documents in favour of each other. However, to facilitate the execution of those documents and compliance of the consent terms the learned Judge, City Civil Court, Ahmedabad is directed to appoint a Court Commissioner, for getting the consent terms executed.

(3.) IN view of these directions, learned advocate Mr.Dagli for the petitioners states that after the said consent terms are executed upon, his clients will withdraw the suit as well as the proceedings filed before the Charity Commissioner. In the event the petitioner -original plaintiffs file an application for withdrawal of suit after consent terms are executed the Court to pass necessary orders on the same.