Appeals may be disposed of in terms of an amicable settlement between the parties.

The connected writ appeals arose between M/s Shrishrimal Plantation Ltd., M/s Arihant Vardhman Biotech, State Bank of India, and other parties concerning disputes not otherwise elaborated upon in the judgment.

In W.A. No. 170 of 2025, the appellant, M/s Arihant Vardhman Biotech, stated that it had amicably resolved its dispute with respondent No. 2, M/s Shrishrimal Plantation Ltd., and sought withdrawal of the appeal through I.A. No. 4 of 2026.

In W.A. Nos. 59 and 72 of 2025, the appellant stated that its dispute with respondent No. 1 had also been amicably settled pursuant to a settlement deed dated 05.08.2026 and sought appropriate directions through I.A. No. 3 of 2026.

The appellant in W.A. Nos. 59 and 72 of 2025 was unrepresented when the matters were heard, although its counsel had filed the applications.

The Court applied the general procedural principle that a litigant may withdraw an appeal where the dispute has been amicably resolved, subject to the Court permitting such withdrawal.

It further applied the principle that, upon being satisfied regarding a settlement between the parties, the Court may allow an interlocutory application seeking appropriate directions and dispose of the pending proceedings in terms of the settlement.

In W.A. No. 170 of 2025, the appellant expressly stated that the dispute with respondent No. 2 had been amicably resolved and that it no longer wished to prosecute the appeal. On that basis, the Court allowed I.A. No. 4 of 2026 and dismissed the appeal as withdrawn.

In W.A. Nos. 59 and 72 of 2025, the Court took note of the settlement deed dated 05.08.2026 between the concerned parties and the prayer made in I.A. No. 3 of 2026. Finding the applications deserving of acceptance in view of the settlement, the Court allowed them and directed that the appeals be disposed of in accordance with the settlement deed.

I.A. No. 3 of 2026 in W.A. Nos. 59 and 72 of 2025 was allowed, and both appeals were disposed of in terms of the settlement deed dated 05.08.2026.

The settlement deed was directed to form part of the record.