TATA CHEMICALS LIMITED Vs. ANANT BALKRISHNA DAVE

JUDGEMENT

(1.) AT the joint request of the counsels for the parties this petition is disposed of as the parties have arrived at a settlement. The original consent terms as well as no objection given in favour of the beneficiaries by the other claimants is placed on record. In view of the settlement, counsel Shri Patel seeks permission to withdraw. Permission as sought for is granted. Petition is disposed of as withdrawn. Rule discharged. Interim relief granted earlier shall stand vacated. No order as to cost.