NAGINDAS PADAMSI SHETH Vs. JAYANTILAL PADAMSI SHETH

JUDGEMENT

(1.) The learned Counsel appearing for the Petitioners has sought leave to file Vakalatnama on behalf of the Petitioners in the Interim Application filed in the disposed of Arbitration Petition.

(2.) Leave is granted. Vakalatnama shall be filed within a period of one week from today.

(3.) The Applicant/original Respondent No. 4, the Petitioners and the remainder surviving Respondents in Interim Application (L) No. 15319 of 2023 filed by the Applicant/original Respondent No. 4 in the disposed of Arbitration Petition No. 204 of 1997 have entered into Consent Terms.