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Judgment
Heard Mr. S. S. Kantak, learned Senior counsel appearing for the petitioner and Mr. H. Bhatkuly, learned counsel appearing for the respondent nos. 2 and 3.
Rule. Heard forthwith.
The learned counsel appearing for the respondents waives service.
During the course of the hearing of the above petition, both the learned counsel have pointed out that the matter has been amicably settled and the parties have executed the consent terms. The director of the respondent no.1 as well as Managing Director has signed on behalf of the respondents. The duly constituted attorney of the petitioner has also signed the consent terms. The xerox copy of the consent terms which have been accepted by both the learned counsel is taken on record and marked ''X'' for identification. It is pointed out by both the learned counsel that on the basis of the said consent terms the suit filed by the petitioner against the respondents stands disposed of in terms thereof. The parties are at liberty to produce the duly signed consent terms before the learned District Judge whereupon the learned Judge shall proceed to decree the suit based on the consent terms.
In view of the above, I pass the following : O R D E R
(i) The above Writ Petition stands disposed of in terms of the consent terms marked ''X'' for identification.
(ii) Liberty to the parties to file consent terms before the learned District Judge who will dispose of the suit accordingly.
(iii) Rule is made absolute in the above terms.
(iv) The petition stands disposed of accordingly.