RAMANLAL JESINGBHAI BHOJAK Vs. AHMEDABAD KHATRI GNATI TRUST

JUDGEMENT

(1.) MR. VIRAL Salot for Mr. K. V. Shelat, learned Counsel for the petitioners, states that the petitioners have settled the matter outside the Court and, therefore, he seeks permission to withdraw the petition.

(2.) PERMISSION granted. Rejected as withdrawn. Rule discharged. I. R. , if any, stands vacated.