Manager Paresh Engineering Works vs Kalidas Subramanyam Naykar
2023 Latest Caselaw 3968 Guj

      C/SCA/14682/2008                              ORDER DATED: 04/05/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
              R/SPECIAL CIVIL APPLICATION NO. 14682 of 2008
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                   MANAGER PARESH ENGINEERING WORKS
                                 Versus
                      KALIDAS SUBRAMANYAM NAYKAR
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Appearance:
MRS YOGINI V PARIKH(2163) for the Petitioner(s) No. 1
MR P C CHAUDHARI(5770) for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

                            Date : 04/05/2023
                             ORAL ORDER

1. It is submitted by the learned counsel for the parties that the parties have finally entered into consent terms and settled the matter out of Court . The consent terms duly signed by all the parties as well as the learned counsel for the parties is taken on record.

2. In view thereof the impugned judgment and award dated 18.01.2008 is modified to the aforesaid extent in terms of the consent terms.

3. The Special Civil Application stands disposed of accordingly.

(ANIRUDDHA P. MAYEE, J.)

Manoj Kumar Rai