YASH PAL SABHARWAL Vs. VATIKA LIMITED

JUDGEMENT

(1.) Heard.

(2.) Learned proxy counsel appearing for the decree holders submits on instructions that the matter has been settled and as such the decree holders wish to withdraw their EA. Learned proxy counsel appearing for the judgment debtor also submits on instructions that the matter has been settled.

(3.) In the wake of the above submissions, the EA No.172 of 2020 is dismissed as withdrawn. Unconditional liberty is however provided to the decree holders to revive their EA, if they so wish, within 30 days, by filing appropriate application.