Shrirang Ganeshlal Dargad ... vs Shamrao Raosaheb Deshmukh And Ors
2022 Latest Caselaw 4853 Bom

                                                          903 SA 242 OF 2022.odt

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                          903 SECOND APPEAL NO.242 OF 2022
                          WITH CA/7096/2022 IN SA/242/2022

     SHRIRANG GANESHLAL DARGAD DECEASED LRS. GOPAL AND ORS
                                 VERSUS
              SHAMRAO RAOSAHEB DESHMUKH AND ORS
                                    ...
              Advocate for Appellants : Mr. Rathi Swapnil S.
          Advocate for Respondent No. 1 : Mr. Prasanna S. Chavan.

                              CORAM         : MANGESH S. PATIL, J.

                              DATE          : 05.05.2022.


PER COURT :

Learned advocate Mr. Chavan for the respondent No. 1 who is the original plaintiff has passed on a pursis informing that the parties have amicably settled the dispute as stated therein and being the plaintiff he wants to abandon the suit under Order XXIII of the Code of Civil Procedure.

2. Learned advocate Mr. Rathi for the appellants submits that his clients have no objection for such abandonment of the suit.

3. In view of above, the judgments and orders of the trial court as also the lower appellate court are quashed and set aside and the suit (Regular Civil Suit No. 19/2001) is disposed of as withdrawn unconditionally.

(MANGESH S. PATIL, J.) mkd/-