MAHENDRA JAYANTILAL VORA Vs. ADITYA ENTERPRISES

JUDGEMENT

(1.) HEARD the learned senior counsel for the Appellants and the learned senior counsel for Respondent Nos. 1, 2 and 3. Others, though served, are not present before the Court. Affidavit of service has already been filed.

(2.) AFTER hearing both the parties for some time, the learned senior counsel for the Appellants, Mr.Kapadia takes a fair stand and after taking instructions from his client, states that the impugned order can continue till the disposal of the above Suit.

(3.) IN view of the above, nothing further survives in the above Appeal, the Appeal stands withdrawn and dismissed as such with the above observation.