Gujarat High Court
Prataprai M Jagwani & vs Union Of India Through on 17 October, 2013
Bench: Bhaskar Bhattacharya, J.B.Pardiwala
PRATAPRAI M JAGWANIV/SUNION OF INDIA THROUGH MINISTRY OF FINANCE C/SCA/261/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 261 of 2013 ================================================================ PRATAPRAI M JAGWANI & 1....Petitioner(s) Versus UNION OF INDIA THROUGH MINISTRY OF FINANCE & 1....Respondent(s) ================================================================ Appearance: MR VISHWAS K SHAH, ADVOCATE for the Petitioners MR DP JOSHI ADVOCATE for the Respondent No. 1 SINGHI & CO, ADVOCATE for the Respondent No. 2 ================================================================ CORAM: HONOURABLE THE CHIEF JUSTICE MR. BHASKAR BHATTACHARYA and HONOURABLE MR.JUSTICE J.B.PARDIWALA Date : 17/10/2013 ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. BHASKAR BHATTACHARYA) It is stated by Mr. Shah, the learned advocate, appearing on behalf of the petitioners that in view of the settlement arrived at between his clients and the respondent-Bank, he has instructions not to proceed with this application.
Such being the position, we dismiss this application as not pressed. Notice is discharged. Interim relief granted earlier is vacated.
It appears that while passing interim order on 15th January, 2013, we directed the petitioners to deposit a sum of Rs. 5.00 Lac before the Tribunal below and we are told that the petitioners have already deposited such amount before the Tribunal below. According to the terms of settlement, the respondent-Bank will be entitled to withdraw the said amount.
Thus, we direct the Tribunal below to pay the said amount in favour of the respondent-Bank by virtue of the above settlement within a fortnight from today.
Copy of the settlement arrived between the parties as well as the written instruction given by the petitioners to Mr. Shah be kept with the record.
(BHASKAR BHATTACHARYA, CJ.) (J.B.PARDIWALA, J.) pirzada Page 2 of 2