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Judgment
Ashok Menon, Chairperson
The matter is taken up for hearing by way of a praecipe filed by the appellants for seeking urgent relief.
The parties have come to a settlement and the terms of the settlement have been filed. The consent terms filed by the parties are accepted and recorded.
The appeal is disposed of in accordance with the settlement and the sale in favour of respondent No. 3 is set aside on the payment of the amount mentioned in the consent terms. The cancellation of the sale deed in respect of the property described in paragraph No. 9 as Plot No. 4, Patidar Park Society, Vadodara is agreed upon, and the amount mentioned in paragraph No. 10 of the consent terms along with accrued interest shall be released in favour of the first respondent bank on proper acknowledgement by the Registry.
Interlocutory applications, if any, are dismissed as infructuous.