- (1.) We have heard counsel for the parties.
(2.) After having gone through the material on record, we suggested to the parties to settle their disputes and we are happy to record that they have settled their disputes in a reasonable manner.
(3.) In the result, with the consent of the parties, the impugned judgment and order of the High Court is set aside. The respondent no. 1 shall be deemed to have retired from service of the Bank on 31st January, 1998 and the Bank shall accordingly work out the additional amount that may become payable to the respondent, since the earlier calculation was on the basis that he had retired from service with effect from 30th November, 1997.;