TEMUBHAI NARANSANG VANAR Vs. VAKHATSINH DEVISINH VANAR

JUDGEMENT

(1.) Ms Hiral Mehta, learned advocate for Mr Vishal J. Dave, learned advocate appearing for the respondent, has placed on record the case-status of the Civil Suit no. (CCC) no.2188 of 2009. It is submitted that the suit, owing to the settlement between the parties, has been disposed of vide order dtd. 11/2/2023.

(2.) Ms Hiral Mehta, learned advocate has also placed on record the settlement purshis dtd. 8/2/2023, duly signed by the appellants and the respondent. It is submitted that as per item no.3 of the settlement purshis, it has been agreed between the parties that the Civil Suit (CCC) no.2188 of 2009 (sic. Criminal Case no.2188 of 2009), may be withdrawn. Ms Hiral Mehta, learned advocate has also placed on record the order dtd. 11/2/2023, passed below Exh.1 by the learned Judge, Court no.9, City Civil Court, Ahmedabad wherein, the suit, has been permitted to be withdrawn in the Lok Adalat. The case-status, the settlement purshis as well as the order dtd. 11/2/2023 passed below Exh.1, are directed to be taken on record.

(3.) In view thereof, Mr A.S. Timbalia, learned advocate appearing for the appellants and Ms Hiral Mehta, learned advocate appearing for the respondent, seek permission to withdraw the present Appeal from Order.