APNI SAHAKARI BANK LTD Vs. SHYAM TRADERS

JUDGEMENT

(1.) MR. G. M. Joshi learned Counsel for the petitioners in two petitions and for the applicant in CA No. 6840 of 2004, as well as Mr. A. J. Patel with Mr. Sheetal Patel learned Counsel for the respondent in SCA No. 880 of 1994 and for the petitioner of SCA No. 7373 of 2005 and 14146 of 2005 and Mr. Rahul K Pandya learned Counsel for the respondent No. 8 in SCA No. 880 of 1994 places on record the settlement arrived at between their respective clients out side the Court as per consent terms, and they prayed that the respective petitioners may be permitted to withdraw the petitions in view of the said settlement.

(2.) PERMISSION granted. Rejected as withdrawn. Rule discharged in all petitions. Interim relief if any vacated.