- (1.) THE following cases are pending between the parties who are parties in the present proceedings before us in one way or the other. We are told that all the parties have settled their disputes in respect of all the litigations specified below. 1. OS No. 3535 of 1994 before the Bombay High Court. 2. OS No. 3578 of 1994 before the Bombay High Court. 3. OS No. 1105 of 1998 before the Bombay High Court. 4. OS No. 3469 of 1996 before the Bombay High Court. 5. OS No. 1792 of 1998 before the Bombay High Court. 6. OS No. 320 of 1991 before the Bombay High Court, 7. Company Petition No. 28 of 1992 before the Principal Bench, Company Law Board, New Delhi. 8. Arbitration Suit No. 5110 of 1994 before the Bombay High Court.
(2.) TODAY they filed a document styled as "Minutes of Consent Order" signed by all the parties. Learned counsel appearing on both sides submitted that all the parties have signed this document. Today except Mona Narang and Ramona Narang (two ladies), all the rest of the parties are present before us when these proceedings are dictated. As for Mona Narang and Ramona Narang, learned counsel submitted that Mona Narang had affixed the signatures and the power - of - attorney holder of Ramona Narang has signed the above document in his presence. This is recorded. Both sides agreed that all the suits can be disposed of in terms of the settlement evidenced by "Minutes of Consent Order" produced before us. For disposal of those cases and / or for passing decrees in them we have to pronounce the final formal order in terms of the settlement now produced before us.
(3.) WE , therefore, withdraw all the aforesaid suits to this Court under Art.139 - A of the Constitution of India.;