KURIAN,J. - (1.) Leave granted.
(2.) The appellant is before this Court aggrieved by the judgment dated 29.04.2015 in Civil Writ Petition No.24302 of 2015. The issue pertains to the disciplinary proceedings initiated by the appellant against the party respondent(s).
(3.) During the pendency of the proceedings, we find that the parties have entered into a proper settlement dated 12.10.2017 and the terms of settlement have been filed along with I.A. No.105769 of 2017.;