P N KRISHNAMURTHY Vs. SANDES OVERSEAS PVT LTD

JUDGEMENT

(1.) THESE original side appeals have been brought forth by the appellants challenging the order of the learned Single Judge made in Company Application Nos.21 and 22 of 2003 in Company Petition No.290 of 1998.

(2.) NOW, the learned counsel for the appellants has submitted that the subject matter has been settled out of Court and the learned counsel has also made an endorsement to that effect. The said endorsement is recorded. In view of the same, these appeals are dismissed as withdrawn. No costs. Consequently, the connected CMPs are also dismissed.