JAGANNATH KRISHNAJI DEORE Vs. ROYAL ENTERPRISES

JUDGEMENT

(1.) Heard learned counsel for parties.

(2.) Learned counsel for Appellant submits that the Appellant and Respondent No.1 are present in his office and the matter is settled between them. He submits that Appellant may be permitted to delete names of Respondent Nos.2 to 5. Same is permitted.

(3.) Both the learned counsels submits that the matter is settled out of Court. They forwarded Consent Terms dated 2 October, 2020 duly signed by the Appellant as well as Respondent No.1. Learned counsel for appellant submits that he undertakes to forward the Consent Terms signed by both the parties on each page. Same is accepted. Considering these facts, following order is passed :