NAVDESH HIND MOTORS Vs. HIND MOTORS

JUDGEMENT

(1.) After arguing the case at considerable length and noticing the fact that in terms of the compromise, the respondents have already withdrawn two suits, learned counsel for the petitioners submits that after passing the impugned order dtd. 17/3/2022, the application filed by the petitioners under Order 7 Rule 11 CPC is not decided and the case is now fixed for evidence. Learned counsel further submits that he may be permitted to withdraw the present petition and the trial Court may be directed to decide the application under Order 7 Rule 11 CPC within a period of 30 days from today.

(2.) Prayer made by learned counsel for the petitioners is not opposed by learned senior counsel for the respondents.

(3.) Accordingly, this petition is dismissed as withdrawn.